BABUBHAI HARIBHAI PATEL Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Since this petition can be disposed of at the admission stage itself, the same was taken up for hearing today itself.

(2.) By this writ application under Article 226 of the Constitution of India, the writ applicant has prayed for the following reliefs:

(3.) The writ applicant herein was serving as an 'Account Officer' in the Pension and Provident Fund Department of the State of Gujarat. He attained superannuation on 31st July 2010. In the year 1991, the petitioner was allotted the plot No.155/1 admeasuring 90 sq. mtrs. in Section 2-B, Gandhinagar pursuant to the policy of the State Government as framed vide resolutions dated 24th July 1987 and 9th November 1987 respectively. The petitioner was put in possession of the plot and was also issued a sanad dated 20th August 1991. The petitioner, thereafter, constructed a house on the plot in question. The petitioner decided to sell the plot, as one of his sons has settled in U.S.A. and the another son has settled in Ahmedabad. The petitioner and his wife want now to start residing with the son who is settled in Ahmedabad, as they are not keeping good health. The petitioner applied with the authorities concerned seeking permission to sell the plot along with the house.