PATEL NIRALBHAI DAMODARBHAI Vs. STATE OF GUJARAT

JUDGEMENT

(1.) By way of this petition, the petitioner has challenged the order dtd. 30/10/2017 passed by the learned Special Secretary [Dispute] (Revenue Department), Gujarat, Ahmedabad in Revision Application No. Mavivi/Bakhap/Amad/45/2016 as well as the order passed by the learned Collector dtd. 29/8/2016 in proceedings No. Sibi/Jamin-2/N.A./Ambali/S.R. No.2233/2015/135714. The petitioner has further prayed for a direction to the Collector, Ahmedabad to grant NA permission immediately to the petitioner in accordance with provision of Sec. 65 of Bombay Land Revenue Code.

(2.) In this petition, notice was issue on 25/1/2018, and thereafter, vide order dtd. 4/4/2018, rule was issued and hence the matter was listed for final hearing.

(3.) Heard learned senior advocate Mr. Anshin Desai for the petitioner assisted by learned advocate Ms. Renu Nanavati and learned AGP Mr. Nikunj Kanara for the respondents.