SHREE SWASTIK JINNING & PRESSING FACTORY Vs. COLLECTOR

JUDGEMENT

(1.) MR .B.D. Karia, learned counsel for the petitioner and Mr.L.R. Pujari, learned Assistant Government Pleader for the respondents - State.

(2.) BY this writ petition, the petitioner seeks to challenge the correctness, validity and propriety of the order dtd.22/9/1994 passed by the Collector, Surendranagar in Case No.Land -2 -S.C.No.10/93 -94 and order dtd.31/7/1995 passed by the Additional Principal Secretary (Appeals), Revenue Department in Case No.SRD/Land/SNR/85/94, where -under, the allotment of the land earlier made in favour of the petitioner was cancelled on the ground that the petitioner committed breach of condition Nos.2 and 11 of the order of allotment.

(3.) THE petitioner applied for certain land for industrial purposes, The State Government being satisfied with the intention of the present petitioner, allotted 1 Acre and 15 Gunthas of land out of Survey No.1173 of Village Malvan, Taluka Dhrangadhra, District Surendranagar, by its order dtd.3/12/1973. It appears that somewhere in the year 1992 -93, the petitioner made an application to the Collector for change of the use and immediately thereafter, notice was issued to the petitioner to show cause that as he had committed breach of condition Nos.2, 11 and 12, why the allotment be not cancelled.