KANAIYALAL MAFATLAL PATEL Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Leave granted.

(2.) The appellant was unsuccessful before the Gujarat High Court in his challenge to the orders passed by the authorities holding that the sale transaction in his favour was in breach of the provisions of the Gujarat Prevention of Fragmentation and Consolidation of Holdings Act, 1947 (for brevity, 'the Act of 1947'), and directing his summary eviction from the land in question. Hence, this appeal.

(3.) While ordering notice on 13/4/2022, this Court required the parties to maintain status quo with regard to possession of the subject land.