K N SHAH Vs. STATE OF GUJARAT

JUDGEMENT

(1.) MR .Jayraj Chauhan, learned counsel for the petitioner and Mr.A.Y. Kogje, learned Assistant Government Pleader for State.

(2.) THE petitioner, being aggrieved by the order dtd.14/5/1993 passed in Case No.SSRD/BKP/BK/Suo -motu/1 of 1993, where -under the State Government has cancelled the order No.C -1/Land/BK/Vashi/447 dtd.21/2/1992 where -under, the District Development Officer had granted permission to use the land for commercial purpose.

(3.) SHORT facts necessary for disposal of the present writ application are that the petitioner had purchased certain land and, thereafter, made an application to the District Development Officer for change of the user for part of the land from residential to commercial. The application was rejected on the ground that it was incomplete. The petitioner, thereafter, filed yet another application and submitted to the authority that permission for commercial use be allowed in favour of the petitioner. The District Development Officer, after hearing the parties, allowed the application and directed the petitioner to deposit an amount, equivalent to 40 times of the revenue assessment of the land and granted the permission on 21/2/1992.