JADAV NAROTTAMBHAI RAMJIBHAI Vs. STATE OF GUJARAT

JUDGEMENT

(1.) MR .Mehul S. Shah, learned counsel for the petitioner and Mr.H.S. Munshaw, learned counsel for the respondent Nos.2. None for the respondent Nos.1, 3 and 4 though served.

(2.) BY this writ application, petitioner seeks to challenge order dtd.18/7/1996 passed by the respondent NO.2 District Panchayat in Appeal No.34 of 1995 and order dtd.5/5/1999 passed by the Deputy Secretary (Panchayat), rejecting the Revision No.Land/3296/Revision Application -318.

(3.) FACTS necessary for disposal of the present writ application are that the petitioner had made an application to Sundhiya Gram Panchayat - respondent No.3 to grant him permission to reconstruct his house which had earlier fallen. The Panchayat vide its Resolution NO.95 dtd.14/9/1994 (Annexure -A) granted the permission with condition that the petitioner would not be entitled to open any door on the Northern side of the plot. This grant of permission and condition not to open door on the Northern side, was not challenged by the petitioner either by filing an appeal or in any other competent proceedings. The said permission became final between the Panchayat and the petitioner.