DEVSHIBHAI BHIMABHAI RABARI Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Rule. Learned AGP Shri Umesh Trivedi waives service of rule for the respondents. At the request of the learned advocates, the petition is taken up for final hearing today.

(2.) The facts, in a nutshell, of the case are as under. By an order dated 8.4.85, the Deputy Collector, Wadhwan Sub-division of Surendranagar Dist. had granted 2 acres of land which was forming part of government land bearing survey No. 714 situated at village Vadod. In the order, the Deputy Collector had stated that the land in question was a fragment and was having an irregular shape and as it was not possible to dispose of the said land independently, it was granted in favour of the petitioner who was having his land adjacent to the said land.

(3.) By another order dated 5.12.92, the Deputy Collector, Wadhwan Sub-division of Surendranagar had granted 1 acre of government land forming part of survey No. 714 situated at village Vadod, taluka Wadhwan to the petitioner on the ground that the said land was a fragment and it was not possible to dispose of the said land independently.