CHANDRAKANTBHAI VASHRAMBHAI Vs. STATE OF GUJARAT

JUDGEMENT

(1.) IN light of the view that the Court is inclined to adopt, the petition is taken up for final hearing and disposal today. Rule. Learned Assistant Government Pleader is directed to waive the service.

(2.) IT is the case of the petitioners that petitioner No. 1 was granted land bearing survey No. 363 of village Madherwada by the then Ruler of Rajkot Sardar State. On 8. 1. 1997 Mamlatdar, Rajkot issued Notice calling upon the petitioners to vacate the land in question by eviction. The petitioners approached Collector, Rajkot as well as Revenue Minister, State of Gujarat. It is the say of the petitioners that the Minister proposed to the Collector to regularise the possession of the petitioners on Government waste land. On 8. 2. 2005 the Collector rejected the request for regularisation.

(3.) THE petitioners carried the matter in revision before respondent No. 1 Authority, who admitted the Appeal vide order dated 22. 12. 2005 and granted stay against operation of the order made by the Collector by directing the parties to maintain status-quo. On 5. 10. 2007 respondent No. 1 confirmed the order of interim relief protecting occupation of the petitioners.