IBRAHIM ABDULHAQ CHHADAT Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Heard Mr. Naman Kinkhabwala, learned advocate for Mr. N.K. Majmudar, learned advocate for the petitioner.

(2.) In present petitioner, the petitioner has prayed, inter alia, that:

(3.) So far as the factual background is concerned, it has emerged from the submissions by learned advocate for the petitioner that the petitioner claims to be owner and occupier of land forming part Block No.914, admeasuring about 4351 sq. mtrs of land, situated at Village-Ikhar, Taluka: Amod, District: Bharuch. The petitioner has also alleged in the petition that the petitioner intended to use the land for constructing house for residential purpose and, therefore, the petitioner submitted an application seeking development / Rajachitthi/ construction permission. It appears that initially the application was not submitted to the authority competent to examine and decide the application and, therefore, the application was returned to the petitioner with instruction to file it before appropriate authority. According to the petitioner, he ultimately filed the application before the District Development Officer who passed order dated 19.01.2005.