BHAGVATIBHAI NAROTTAMBHAI PATEL Vs. COLLECTOR

JUDGEMENT

(1.) BY this application under Article 226 of the Constitution of India, the petitioner has prayed for a appropriate writ, order or direction to set aside the order dated 25th December 2003 passed by the Collector, Surat, and also the order dated 19th March 2004 passed by the respondent no.2.

(2.) THE facts shortly stated be thus:

(3.) IT is the case of the petitioner that the land in question was a Kharaba land on which wild trees were growing. The land was not only fit for any cultivation but was not even fit for putting up any construction as it required lot of reclamation. After the possession of the land was handed over the petitioner invested a sum of Rs.1 Lac in leveling the land for the purpose for which it was allotted.