HABIBURRAHEMAN ABDULLAHBHAI Vs. STATE OF GUJARAT

JUDGEMENT

(1.) RULE. The petition is taken up for final hearing and disposal today. Learned Assistant Government Pleader for respondent authority is directed to waive service of Rule.

(2.) THE petitioner was allotted 185 square metres of residential plot in terms of Government Resolution dated 10/06/1998 and a sum of Rs. 3,96,599/- was paid by the petitioner on 22/01/2001. However, the possession of the plot was not handed over to the petitioner. On 25/09/2004 the allotment came to be cancelled on the ground that there was objection from the persons holding the neighbouring land as well as Himmatnagar Nagar Palika.

(3.) THE petitioner carried the matter by way of petition being Special Civil Application No. 14623 of 2004 which came to be allowed on the limited ground of nonobservance of principles of natural justice in the following terms vide judgment dated 11/01/2005.