PATEL MANHARLAL POPATLAL Vs. DEPUTY COLLECTOR

JUDGEMENT

(1.) Ms.Mohini Bhavsar, under the authority of Mr.Bharat Jani, learned counsel for the petitioner and Mr.M.R. Mengdey, learned Assistant Government Pleader for the respondents.

(2.) The petitioners, being aggrieved by the order dtd.22/10/1996 passed by the District Collector, Ahmedabad in Case No.CB/CTS/Vashi/896 of 1996, rejecting the petitioner's application for conversion of the land use, is before this Court with a submission that the order passed by the District Collector does not observe the directions issued by this Court in its order dtd.10/10/1994 passed in Special Civil Application No.10912 of 1994, nor any opportunity of hearing, leading evidence and produce rebuttal evidence was ever given to the petitioner.

(3.) Mr.Mengdey, learned Assistant Government Pleader for the respondents, however, submits that the order dtd.22/10/1996 is absolutely correct and the application was rightly rejected, because, much before the permission could be accorded, the petitioner had transferred the possession and the land use was also changed.