RAMESHCHANDRA K KADIYA Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Heard the learned Advocates for the parties.

(2.) By this petition under Article 226 of the Constitution of India, the petitioner seeks to challenge the correctness, validity and propriety of Order dated 7th December, 1992 passed by the Collector in Case No.LND/Sh. Bhan.Case-2-92 (Annexure-E) and Order dated 13-12-1994 /11-01-1.994 passed by the Deputy Secretary (Disputes), Revenue Department, in Case No.SRD/BKHM/SBR/3/93.

(3.) On 24th July, 1992, the Collector, Sabarkantha issued a show cause notice to the petitioner informing that the petitioner had raised construction of 132 sq. yards beyond the sanctioned plan and as the said construction was patently illegal, the petitioner should show cause as to why the additional construction be not demolished.