AHMEDKHAN NURMOHMED NAGORI Vs. COLLECTOR OF GANDHINAGAR

JUDGEMENT

(1.) The parties are finally heard.

(2.) By this Writ Application, the present petitioner, being aggrieved by order dated 18th October, 1998 passed by the Collector, Gandhinagar, bearing No.41/U.A.A.N.N.V.3062/98, rejecting the petitioner's application dated 26th March, 1990 for allotment of the plot on the ground that it was received in the Office of the Collector on 10th April, 1990, that is, after the period for making the application was lapsed is before this Court.

(3.) The Government, to provide some solace to its officers and employees from time to time, issued certain Circulars on the basis of the Government Resolutions, that the residential land would be allotted in favour of such officers/employees, who have completed more than five years' service with the Government. Condition No.3 of the Circular dated 23rd January, 1990 (Annexure-F) clearly provided that only those Officers would be entitled to allotment of the residential plots who submit their applications on or before 31st March, 1990.