SHIVLAL PREMJIBHAI PATEL Vs. DEPUTY COLLECTOR

JUDGEMENT

(1.) RULE. Mr. Oza, 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 10. 04. 2006.

(3.) THE brief facts of the case are that the petitioner had purchased a property being Flat No. 53 situated on the 5th Floor of 'orbit Towers' of Revenue Survey Nos. 77 and 90 of Nanamava, Rajkot admeasuring about 122. 91 sq. mts. vide registered Sale Deed dated 27. 08. 2001.