VARIYABHAI NAVASABHAI KOKANI Vs. STATE OF GUJARAT

JUDGEMENT

(1.) THIS petition has been preferred with the following prayers :

(2.) IT is the case of the learned advocate for the petitioner that the land in question is being cultivated by the forefathers of the petitioner and hence, the occupation of the land is required to be regularized by the respondent authorities. That despite the petitioner having applied to the respondent authorities, the land in question has been allotted to similarly situated person.

(3.) AS can be seen from a conjoint reading of Annexures D, E and F, the allotment of the land to the other person has been made by the revenue authority on 20th April, 2007 (Annexure F) whereas the petitioner has only made an application on 19th October, 2007 for supplying the copies of the revenue record like Village Form Nos. 7/12, 8-A etc.