ADHUNIK PRATHISTHAN Vs. STATE OF GUJARAT

JUDGEMENT

(1.) RULE. Mr.Satyam Chhaya, learned Assistant Government Pleader waives service of Rule on behalf of the respondents.

(2.) Present is the petition, wherein the petitioner has challenged the order passed by the Additional Secretary (Appeal), Revenue Department dated 30.11.2006 / 09.11.2006, whereby the revision application filed by the petitioner against the order of the Collector dated 14.07.2004 is rejected.

(3.) The facts of the case are that the petitioner asked for allotment of land admeasuring 8.094 sq. mtrs. from survey No.2/13/A paiki of village Dharampur, Tal.: Ranavav for starting veterinary hospital. The said request was rejected by the Collector by order dated 14.07.2004 only on the ground that the land demanded at a time is more than 100 acres and the same is under ban of, SNarmda Jalsampati Pani Purvatha and Kalpasar Vibhag .