DEVDAS BHANABAHI ROY Vs. COLLECTOR, SURAT

JUDGEMENT

(1.) Heard Shri R.R.Marshall, learned Senior Advocate assisted by Shri Raju Desai, learned counsel for the petitioner, Shri J.K.Shah, learned Assistant Government Pleader for the state respondents and perused the pleadings and material on record.

(2.) This petition under Article 226 of the Constitution of India has been filed praying for the following reliefs:

(3.) In effect, the challenge is to the order dated 17.05.2005 passed by the Collector as also the order dated 01.05.2006 passed by the Secretary (Appeals), whereby the land allotted to the petitioner in 1984 for using it for construction of hotel / guest house has been cancelled apparently on the ground that the petitioner committed breach of the conditions and the said breach is said to be construction of certain shops.