SHIVANI ASHOKKUMAR KANSAL Vs. STATE OF GUJARAT

JUDGEMENT

(1.) 0 RULE. Mr. Dave, learned AGP waives the service of rule on behalf of respondent No.1.

(2.) 0 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.) 0 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 600 sq. mts. was purchased by the petitioner vide registered Sale Deed No.14382 dated 10.10.1997 for Rs.36,71,850/ -.