LAWS(GJH)-2010-12-264

BALDEVBHAI DHANABHAI VALAND Vs. STATE OF GUJARAT

Decided On December 30, 2010
BALDEVBHAI DHANABHAI VALAND Appellant
V/S
State Of Gujarat And Ors Respondents

JUDGEMENT

(1.) Present appeal under Clause 15 of the Letters Patent is directed against the order dated 3.7.2009 passed by the learned Single Judge whereby the petition challenging the order passed by the Urban Land Ceiling Tribunal (ULC Tribunal) has been rejected. The appellant also challenged the order declaring certain parcel of land as excess vacant land and also the entry in the revenue record inserting the name of Gujarat Housing Board ("GHB" for short) in respect of the land in question.

(2.) Mr.Mihir Thakore, learned Senior Advocate has appeared for the appellant -petitioner and Mr. Jaswant K. Shah learned AGP has appeared for the opponents. Heard the learned Counsel for the respective parties. Rule. The learned AGP Mr.J.K. Shah has waived service of Rule. With the consent of the learned Advocates, the appeal is heard for final decision.

(3.) The facts involved in and relevant for present appeal are: -