DY COMMISSIONER OF POLICE Vs. STATE OF GUJARAT

JUDGEMENT

(1.) PETITIONER has challenged an order dated 7th December 1991 by which the Principal Secretary (Appeals), Revenue Department, Government of Gujarat was pleased to set aside the orders dated 5. 12. 81, 27. 1. 82 and 11. 5. 87 passed by the Collector, Valsad. He was further pleased to order the Collector to take the possession of the land back.

(2.) FACTS leading to the present petition are as follows:-

(3.) AFFIDAVITS and counter affidavits have been filed. The petitioner has contended that he has incurred huge amount of expenditure in developing the land. He has spent money for leveling the land, in digging tube wells, in making his own house and other farm houses and in planting fruit bearing trees, principally coconut trees.