LAXMIBEN RAMESHBHAI DANGAR 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 11. 02. 2003 and 11. 07. 2007.

(3.) THE brief facts of the case are that the petitioner had purchased a property being Plot No. 26 including construction on it situated at Revenue Survey No. 400/2 of Rajkot vide registered Sale Deed No. 3564 dated 11. 09. 2001.