PATEL LAVJIBHAI NARANBHAI Vs. STATE OF GUJARAT

JUDGEMENT

(1.) WITH the consent of the learned advocates appearing for both the sides, the matter is finally heard.

(2.) THE petitioner has preferred the petition for challenging the order passed by the Deputy Collector and its confirmation thereof by the Tribunal whereby, the order dated 29.04.2003 passed by the Mamlatdar for issuance of the occupancy certificate is quashed and set aside.

(3.) HEARD Mr. Karia, learned counsel for the petitioner and Mr. Chhaya, learned AGP for the State Authorities. Respondent No.4, though served, has chosen not to appear.