KODI PALABHAI KARSANBHAI Vs. STATE OF GUJARAT

JUDGEMENT

(1.) By way of this petition, the petitioners have challenged the order dtd. 2/7/2018 passed by the Special Secretary, Revenue Department in Revision Application No. JMN/GIR/8 of 2018 as well as the order dtd. 29/8/2017 passed by the Collector, Gir Somnath in Case No. Land/2/C/1716 of 2017.

(2.) In nutshell, the petitioners were given the land for cultivation of trees on lease and as the petitioners failed to trees plantation on the land for breach of conditions were undertaken and as the petitioners failed to plant the trees as per the conditions of allotment, the proceedings for breach of conditions were initiated and ultimately as it was found that the petitioners have not acted in accordance with the conditions, vide order dtd. 30/8/2017, the Collector, Gir Somnath passed an order under Sec. 79 A and vested the land into Government. Vide order dtd. 30/8/2017 which was challenged by way of Revision Application No. JMN/GIR/8/2018 and since, the Revision Application also was rejected vide order dtd. 2/7/2018, the petitioner has preferred this petition after delay of five years.

(3.) Heard learned advocate Mr. Kinkhabwala with learned advocate Mr. Snehal Nayak for the petitioners and learned AGP Mr. Nikunj Kanara for the respondent - State.