MANJIBHAI NAGJIBHAI MANGUKIA Vs. SPECIAL SECRETARY

JUDGEMENT

(1.) By the present petition filed under Article 226 of the Constitution of India, the petitioner has prayed for following reliefs :

(2.) By order dated 21.02.2012 Deputy Collector has granted permission under Section 65 of the Gujarat Land Revenue Code (for short 'the Code') to respondent nos.3 and 4 to use the land bearing survey no.1138 admeasuring 25495.00 sq.mtrs. situated in Vallabhipur, District Bhavnagar (the land in question) for non agricultural purpose. Such order is challenged by the petitioner by Revision Application No.1 of 2012 before respondent no.1 wherein interim relief is refused by rejecting the application vide order dated 24.07.2012.

(3.) The main thrust of grievance voiced in the petition is that Deputy Collector had earlier rejected the application of respondent nos.3 and 4 for Non Agricultural Permission. However, subsequently, Deputy Collector reviewed his decision, which is not permissible in the eye of law.