RAMESH NAGJIBHAI DESAI Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Heard Mr.K.D. Shah, learned advocate for the petitioner, Mr.Jinesh Kapadia, learned advocate for Mr.Shah, learned advocate for respondent No.5 and Mr.Mehta, learned AGP for respondents No.1 to 4.

(2.) In present petition, the petitioner has placed under challenge order dated 27/29.9.2004 passed by respondent No.1 in Revision Application No.68 of 2003 as well as order dated 30.7.2004 passed by respondent No.2.

(3.) So far as the factual background is concerned, it has emerged from the record that the petitioner, after serving Indian Army from 1986 of 2001, sought retirement. Thereafter in light of the policy decision of the State Government (vide circular dated 15.2.1989) he submitted an application to the competent authority for allotment of land. The said circular dated 15.2.1989 declares the government policy to allot land to ex-army man for purpose of agriculture. The policy, vide clause No.2(18), also provides for priority in matter of allotment of land to ex-army man.