GHANSHYAMBHAI PARSOTAMBHAI AGHARA 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 15.07.2002 and 04.04.2006.

(3.) THE brief facts of the case are that the petitioner had purchased a property being Flat No.101 on 1st Floor of 'Saket Apartment' situated at Revenue Survey No.83 of Nanamava, Rajkot admeasuring about 95 sq.mts. vide registered Sale Deed No.5055 dated 16.08.2000.