(1.) Leave granted.
(2.) The present appeal is directed against the judgment and order passed by the Division Bench of the High Court of Gujarat dtd. 24/3/2015 primarily holding that since the Government took possession of the subject land in question in the presence of Panchas after going through the procedure prescribed under Sec. 10(1), 10(3) and 10(5) of the Urban Land (Ceiling and Regulation) Act, 1976 (hereinafter being referred to as the "Act 1976") that disentitles the appellants of seeking any legitimate grievance and there appears no reason of permitting mutation of the subject land in their favour.
(3.) Briefly stated, the facts are that the predecessors of the appellants were in possession of the agricultural land. In 1976, the predecessor of the appellants had filled a form under the Act, 1976 disclosing that the lands are agricultural lands and, therefore, cannot be termed as 'vacant land' under the Act 1976. However, the prescribed authority (Deputy Collector), after affording opportunity of hearing and holding enquiry in furtherance thereof, under its order dtd. 6/5/1987 recorded a finding that 21,615 sq. meters of land was 'surplus' in the hands of the appellants and after holding further inquiry under Ss. 10(1), 10(3) and 10(5) of the Act 1976, the State Government took possession of the subject land on 24/11/1987 in the presence of Panchas and in furtherance thereof, the competent authority passed an order dtd. 29/2/1988 of making payment of compensation after ascertaining the price under Sec. 11 of the Act 1976.