BABUBHAI MAFATBHAI PATEL Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Present appeal preferred under Clause-15 of the Letters Patent is assailing the legality and validity of the Judgment dtd. 10/3/2017 passed by the learned Single Judge in Special Civil Application No. 18463 of 2015.

(2.) The prayers in the writ petition was to declare the allotment of land admeasuring 1037.72 sq. mtrs and 593.68 sq. mtrs of land from petitioner's land bearing revenue Survey No. 702, Village: Makarba, District: Ahmedabad (hereinafter referred to as 'the disputed land' for short) as illegal, arbitrary and unconstitutional. Further prayers were made to quash and set-aside the allotment orders dtd. 4/6/2013, 19/8/2013 and 23/1/2014. It was further prayed to declare that the possession of the land in question was not taken by the State authorities legally and, therefore, they be restrained to take possession of the land admeasuring around 1330 sq. mtrs of survey No. 702/2.

(3.) The learned Single Judge was pleased to dismiss the writ petition by way of impugned order which is now assailed in the present appeal.