BHARATKUMAR MACHARAM KHATRI Vs. STATE OF GUJARAT

JUDGEMENT

(1.) By way of the present petition under Articles 14, 16, 226 and 300-A of the Constitution of India, the petitioner has challenged the order dated 27.5.2016 passed by learned Additional Secretary (Appeals), Revenue Department in Revision Application No.6 of 2014. The petitioner has also prayed for a direction directing the respondents to permit the petitioner to get repairing of the disturbed fencing surrounding the property and sought for a direction to the Nagarpalika - respondent No.3 to accept the property tax.

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

(3.) Mr. Dakshesh Mehta, learned advocate appearing for the petitioner would submit that both the authorities below have gravely erred in deciding the case and in holding that since the Company to whom the coils were supplied by the petitioner is closed, the petitioner Company stopped manufacturing electric coils. He would further submit that specific contention was raised by the petitioner that the Company is manufacturing the electronic coils and supplying to different other Companies. He would further submit that part of the land has been granted which was allotted to the petitioner for running Urban Health Center, rest of the land was being used by the petitioner for the purpose for which it was granted. Hence, the impugned orders be quashed and set aside.