VAGHARI PANIBEN DEVABHAI Vs. STATE OF GUJARAT

JUDGEMENT

(1.) RULE . Learned AGP Ms. Maithili Mehta waives service of rule on behalf of the respondent No. 1. The petition is taken up for final hearing and disposal considering the scope of controversy between the parties.

(2.) THIS petition has been preferred challenging action of respondent - State Government in issuing letters dated 29th July, 2008 (Annexure -L) and 18th August, 2008 (Annexure -M) in backdrop of the following facts and circumstances of the case.

(3.) The petitioner sought to change the use of the land in question from residential to commercial. On an application moved by the petitioner, the District Valuation Committee fixed the price by order dated 2nd May, 2000 which came to be challenged by the petitioner before the State Government and, thereafter, before this Court by way of Special Civil Application No. 4244 of 2002. The petition was disposed of by the High Court directing the respondent - authority, more particularly the District Valuation Committee to reconsider the matter while fixing the price of the land in question.