CHAMAR DHIRUBHAI LALABHAI Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Heard Mr.S.L.Vaishya, learned counsel for the petitioner and Mr.Shirish Gohil, learned Assistant Government Pleader for respondent Nos,1, 3 and 4.

(2.) By way of this petition under Article 226 of the Constitution of India, the petitioner has challenged the order dated 06.04.2016 passed by learned Special Secretary, Revenue Department (Appeals) in Revision Application No.MVV/JMN/BSN/6/2010, whereby the learned Secretary was pleased to reject the revision filed by the petitioner and confirm the order dated 29.01.2010 passed by District Collector, Sabarkantha.

(3.) Having heard learned counsel for the respective parties and on perusal of the record of this petition, it appears that the petitioner applied for regularization of alleged possession on the land in question bearing Revenue Survey No.256 part, admeasuring 6 Acres, situated at village Isarva, Taluka Kankrej, District Banaskantha. The said application for regularization was dismissed vide order dated 29.11.2008, against which the petitioner preferred revision application before learned Secretary, which came to be allowed vide order dated 24.02.2009 and remanded back the proceedings to District Collector. The petitioner was thereafter heard by District Collector, who, after examining all the existing policy then prevailing, has passed an order dated 29.01.2010. The said order was further challenged by filing revision, which came to be rejected vide the impugned order.