SHEIKH FAZLURRAHEMAN HIFZUR - RAHEMAN RASHID Vs. COLLECTOR

JUDGEMENT

(1.) Often it is felt that there is a class of persons who abuse the process of law. This is one such case. Earlier, Special Civil Application No. 342 of 1999 was filed challenging an order passed by the Collector, Panchmahal at Godhra in Appeal No. 5 of 1998 dated 4.10.1998/ January, 1999.

(2.) The petitioner approached the Collector and the Collector passed order dated 30.09.2002, which was again challenged before this Court, that was the second round of litigation, by filing Special Civil Application No.10535 of 2002. That was heard and disposed of by the Division Bench of this Court, passing the following order on 18.10.2002:

(3.) The petitioner approached the authority under Section 264 of the Gujarat Municipalities Act, 1963 by filing Revision Application No. 70 of 2002. That revision is rejected by order dated 29.03.2007 by the Deputy Secretary, Urban Development and Urban Housing Department of the Government of Gujarat.