CHUNNILAL LIMJIBHAI PATEL Vs. STATE OF GUJARAT

JUDGEMENT

(1.) By way of the present petition under Articles 14, 19 (1) (g), 21 and 226 of the Constitution of India, the petitioner Society has challenged the order dated 16.11.2016 passed by the District Collector, Tapi in Order No.Jaman/Velda/Sharat Bhang/Vashi/5839 - 5844/16 as well as the order dated 23/30.10.2018 passed by the learned Special Secretary, Revenue Department (Appeals) in Revision Application No.MVV/Jaman/Tap/6/2017. By the said order, the District Collector has forfeited the land in question in favour of the State Government on the ground of violation of the conditions of allotment and the said order of the Collector has been confirmed by the learned Special Secretary.

(2.) The short facts arise from the record are as under :-

(3.) That the petitioner Society was granted land bearing Revenue Survey No.1/p/3 admeasuring 200 Sq. Mts. At village Velda, Tal. Nizar, Dist. Tapi (hereinafter referred to as 'the land in question') by an order dated 5.121992 by the District Collector. The said land was allotted to the petitioner Mandali to construct a godown and office as well as some construction for selling the milk in the said area on certain terms and conditions.