LAWS(GJH)-2008-7-445

KANAIYALAL DHANSUKHLAL SOPARI-WALA Vs. STATE OF GUJARAT

Decided On July 25, 2008
Kanaiyalal Dhansukhlal Sopari -Wala Appellant
V/S
STATE OF GUJARAT Respondents

JUDGEMENT

(1.) DRAFT amendment is allowed. Amendment to be carried out accordingly.

(2.) THE petition was filed initially challenging the order dated 24.08.2007 passed by the Principal Secretary (Appeals), Revenue Department, Government of Gujarat, by which, the revision application of the petitioner against the order passed by the Collector, Surat on 15.07.2005 was confirmed.

(3.) THE issue pertains to fixation of the rate of premium that the petitioner is required to pay for regularizing use of the land of the petitioner.