NARMDABEN BHANUBHAI Vs. STATE OF GUJARAT

JUDGEMENT

(1.) RULE . Mr. Chhaya, learned AGP waives notice of Rule for respondent Authority. With consent of learned Advocate appearing for both the sides, the matter is finally heard.

(2.) THE petitioner has preferred the petition for challenging the legality and validity of the order dated 15.11.2006 passed by the State Government, whereby the revision has been dismissed and the order of the Collector is confirmed thereof.

(3.) UPON hearing the learned advocates appearing for both the sides, it appears that there is no dispute on the point that the land allotted by the Deputy Collector is from the land bearing Survey No. 540 of village Sarva, Taluka Botad and the present case is covered by the decision of this Court dated 26.02.2007 in Special Civil Application No. 4670 of 2007 and allied matters wherein, the Court dealt with the situation of two contradictory views of the State Government while exercising revisional jurisdiction. Therefore, the learned Advocate appearing for both the sides submitted that the present petition may also be disposed of on the same line.