KAMINIBEN JATINBHAI HASMUKHBHAI PATEL Vs. DISTRICT COLLECTOR, SURAT

JUDGEMENT

(1.) By consent of learned advocates for the parties, this matter was taken up and heard finally.

(2.) RULE. Learned AGP Ms. Shruti Pathak waives service of notice of rule for and on behalf of the respondent - State.

(3.) By way of this petition, the petitioners have prayed for quashing and setting aside the order dtd. 19/5/2023 passed by the Collector as far as it imposes the amount of penalty to the tune of Rs.23,40,000.00 for alleged breach of the provisions of the Fragmentation Act and has prayed for further direction against the respondent no. 2 to issue challan for an amount of Rs.1,80,885.00for granting permission for N. A. use under the provisions of Sec. 65 of Gujarat Land Revenue Code in respect of land bearing Block No. 112/B which belongs to the petitioners.