RAMANLAL CHOTALAL SHAH (DECEASED ) Vs. SPECIAL SECRETARY (APPEALS)

JUDGEMENT

(1.) Heard learned advocate Mr.Shakeel Qureshi for the petitioner and learned Assistant Government Pleader Mr.Manan Mehta for the respondent State and its authorities.

(2.) This petition is directed against order dated 16th November, 2016 passed by Additional Secretary, Revenue Department (Appeals) , Ahmedabad. Thereby the revisional authority dismissed the Revision Application No.13 of 2014 preferred by the petitioner and confirmed order dated 05th July, 2014 of the Collector, Gandhinagar. The impugned order was a common order passed in Revision Application No.11 of 2014 and Revision Application No.13 of 2014.

(3.) The facts in the background are that land bearing revenue Survey No.82, New Survey No.658 and Block No.19 admeasuring 50 Acres situated at Village Sadra, Gandhinagar, was granted to the father of the petitioner - Ramanlal Chhotalal Shah, now deceased, by order dated 09th July, 1968. The said grant was for the purpose of reclaiming of the land and was given on one year's lease. It appears that the lease period which expired at the end of one year, was extended for further five years by the Collector. The petitioner thereafter applied on 13th May, 1982 for grant of land on permanent basis. The Collector declined the request by communication dated 16th October, 1986 on the ground that the petitioner was not an agriculturist.