HARIBHAI LAKHMANBHAI SEEDHAV Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Leave granted.

(2.) This appeal has been filed against the judgment of Gujarat High Court dated 17.4.2006 in MCA No. 892 of 2006 in Letters Patent Appeal No. 832 of 2006, wherein and where under, the application for grant of leave to prefer Letters Patent Appeal is dismissed, firstly, on the ground that the wives of the original declarant had no right, title or interest over the land and, therefore, the Will executed by them in favour of the appellant would not give him any right in the land, secondly, on the ground of delay and latches in filing the appeal nearly after ten years from the date of the judgment and order passed in the writ petition by the learned Single Judge.

(3.) This case has a chequered history. Reference to all those proceedings may not be necessary for the disposal of this appeal. Suffice to notice the events and the orders passed by the authorities under Gujarat Agricultural Land Ceiling Act, 1960 and the High Court on or after the year 1986.