CHIMANBHAI NAROTTAMBHAI SOLANKI Vs. STATE OF GUJARAT

JUDGEMENT

(1.) The petitioner challenges the order of the State Government, served on the petitioner on 22.9.1987, which is at Annexure "B" to the petition, allowing the Revision Application of the respondent No.4 and setting aside the order of the Collector dated 27.3.1985, by which the Collector had granted land admeasuring 16ft x 10ft. of city survey No. 162, Tika No. 3/2 of Kathor within the city survey limits, to the petitioner.

(2.) The land in question was allotted to the petitioner on payment of the occupancy price for residential purpose. According to the petitioner, it was kharaba land and the petitioner who was a junior lawyer belonging to the Scheduled Caste was given the land by the respondent No.3 in exercise of his powers to allot such land. According to the petitioner, he was given the land on 11.4.1985 under the receipt at Annexure "C" to the petition.

(3.) It is contended on behalf of the petitioner that it was not obligatory on the part of the respondent No.3 to auction the land in question and therefore, there was no warrant for setting aside the order of allotment.