Indian Kanoon - Search engine for Indian Law

Gujarat High Court

Hiraben Bhachu Puja Ayar & 3 vs Deputy Collector & on 22 October, 2013

Author: Anant S.Dave

Bench: Anant S. Dave

            C/SCA/15039/2013                                               ORDER




            IN THE HIGH COURT OF GUJARAT AT AHMEDABAD

               SPECIAL CIVIL APPLICATION NO. 15039 of 2013

================================================================
                 HIRABEN BHACHU PUJA AYAR & 3....Petitioner(s)
                                  Versus
                    DEPUTY COLLECTOR & 1....Respondent(s)
================================================================
Appearance:
MR NALIN K THAKKER, ADVOCATE for the Petitioner(s) No. 1 - 4
GOVERNMENT PLEADER for the Respondent(s) No. 1
================================================================

           CORAM: HONOURABLE MR.JUSTICE ANANT S. DAVE

                                    Date : 22/10/2013


                                     ORAL ORDER

Draft amendment is granted.  Amendment be carried out forthwith.

2 It is submitted that subject land in question was granted by order dated  25th   March,   1969   by   Residential   Deputy   Collector,   Bhuj   to  father   of   the  petitioner on Sandhani basis but at the relevant point of time, occupancy price  and measurement charges were not paid and the petitioners had apprised the  authority   and   shown   readiness   and   willingness   to   pay   such   prices   and   the  Assistant Collector has communicated the impugned order.

3 The above approach of the authority of not allowing the petitioners to  have their name recorded in the land records and regularize it by payment of  necessary occupancy as well as measurement charges of the subject land need to  be considered.

 Rule.

Learned AGP, waives service of rule on behalf of respondent­ State. 

Notice as to interim relief returnable on 19.11.2013.  To be heard with Special Civil Application No.15357 of 2013.

4 Till   final   disposal   of   the   petition,   impugned   letter   dated   05/2013   /  03.06.2013 [Annexure­E] shall remain stayed. However, this will not preclude  the respondent­Assistant Collector or competent authority to accept occupancy  and measurement charges of the subject land in accordance with law. 

Office to supply copy of this order to learned AGP.

(ANANT S.DAVE, J.) pvv Page 2 of 2