BHIKHUBHAI MAGANBHAI PATEL Vs. COLLECTOR

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, more particularly in light of the fact that on 02/03/2009 while issuing notice, the Court had issued the same for final disposal. Hence Rule. Learned Assistant Government Pleader appearing for the respondents is directed to waive service.

(2.) THE principal challenge in this petition is to the demand of Rs. 87,74,797/- made at by respondent No. 3 authority for putting the land to nonagricultural use.

(3.) ORIGINALLY vide decision recorded on 28/03/2006 the District Valuation Committee fixed the price at a sum of Rs. 1,100/- per square meter. As the total amount exceeded the figure of Rs. 50,00,000/- sanction was sought for from the State Government. The petitioner challenged the decision of the District Valuation Committee by way of Special Civil Application No. 12488 of 2006 and other cognate matters which came to be decided by this Court vide order dated 30/06/2006. The High Court observed as under.