VAJUBHA SAJUBHA ZALA Vs. DISTRICT COLLECTOR

JUDGEMENT

(1.) THE petitioner has challenged the order dated 3.10.1997 passed by the Additional Chief Secretary (Appeals), Revenue Department, Government of Gujarat, by virtue of which the revision application of the petitioner came to be dismissed.

(2.) SHORTLY stated the facts of the case of the petitioner are as follows:

(3.) BY order dated 19.11.1996, the Collector, Rajkot fixed the market price of the land at Rs.45/ - per sq. mtrs and charging two and half times possession price, demanded a sum of Rs.2,42,937.70 from the petitioner for regularisation of his unauthorised occupation. The petitioner, however, disputed the quantification of the price and suggested that the market rate should be fixed with relevance to the year 1984 -85 when the revision was accepted by the Revenue Secretary. He made representation in this regard on 27.11.1996. On 16.12.1996 the Collector, Rajkot turned down his request and directed him to pay price within twenty days. The petitioner did not deposit the amount but continued to make representations. On 19.03.1997 the Collector once again reminded the petitioner to deposit the amount, failing which the steps should be taken for eviction. The petitioner had at one stage approached this Court by filing Special Civil Application No.4435 of 1997 and withdrew the same for availing the other remedy. He, thereupon, approached the government by filing revision application which came to be turned down by the impugned order dated 03.10.1997.