DHARMESH CHANDULAL PUROHIT Vs. STATE OF GUJARAT

JUDGEMENT

(1.) The appeal is directed against order dated 29.3.2010 passed by Learned Single Judge in Special Civil Application No.3744/2010 by which the petition of the present appellant came to be dismissed. This case has a chequered history.

(2.) Briefly stated facts are as follows :

(3.) Before us, learned counsel for the appellant vehemently contended that the State machinery was misused for private gain. The appellant was in possession of the land since year 1984. Once ULC proceedings came to be terminated by High Court quashing orders passed by the authorities below and declared possession of the Government illegal, Section 61 of the Bombay Land Revenue Code could not have been invoked.