PRAKASHCHAND ARJUNDAS ROHERA Vs. STATE OF GUJARAT

JUDGEMENT

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

(2.) BY way of this petition, the petitioner has prayed to quash and set aside the order passed by the Deputy Collector-respondent No. 3, herein, dated 31. 12. 2004.

(3.) THE brief facts of the case are that on 02. 06. 1997 the petitioner and her partners entered into an MOU with one M/s. Shanudeep Pvt. Ltd. and Standard Industries Ltd. for the purchase of the lands situated at Begumpura, sub-Dist. Choriyasi, Dist.-Surat in Ward No. 4 bearing Survey Nos. 2059/a, 2060, 2064/b, 2066, 2067 and 5135 admeasuring about 14405. 06 in all. Out of the aforesaid lands, a piece of land admeasuring about 1351 sq. mts. was purchased by the petitioner vide registered Sale Deed No. 14386 dated 10. 10. 1997 for Rs. 82,67,782/ -.