LAWS(SC)-2020-6-15

VINODCHANDRA SAKARLAL KAPADIA Vs. STATE OF GUJARAT

Decided On June 15, 2020
Vinodchandra Sakarlal Kapadia Appellant
V/S
STATE OF GUJARAT Respondents

JUDGEMENT

(1.) Leave granted.

(2.) These Appeals arise out of the common judgment and order dated 17.03.2009 passed by the Division Bench of the High Court of Gujarat at Ahmedabad in Special Civil Application No.25058 of 2006 and all other connected matters while answering the questions referred to it by a Single Judge of the High Court. The questions that arose for consideration and the circumstances in which the matters were referred to it were set out by the Division Bench as under:-.

(3.) Sections 43 and Section 63 of the Act (The Bombay Tenancy and Agricultural Lands Act, 1948 as applicable to State of Gujarat.) are quoted here for ready reference:-