BHAGWANDAS VRAJLAL BATHIYA Vs. DEPUTY COLLECTOR

JUDGEMENT

(1.) RULE. Mr. Dave, learned AGP waives the service of rule on behalf of respondent No. 3.

(2.) BY way of this petition, the petitioner has prayed to quash and set aside the orders passed by the Deputy Collector-respondent No. 1, herein, dated 26. 05. 2003 and 29. 06. 2007.

(3.) THE brief facts of the case are that the petitioner had purchased a property bearing Revenue Survey No. 493 to 496 situated on the corner of Gondal Road and Vijay Plot Sheri. No. 11 which includes construction as well as shops admeasuring about 139-5-36 sq. mts. vide registered Sale Deed No. 2931 dated 20. 07. 2002.