RAMANBHAI VANMALIBHAI PATEL Vs. STATE OF GUJARAT

JUDGEMENT

(1.) THE present appeal arise against the judgment and order dated 17/8/2001 passed by learned Single Judge of this Court in Special Civil Application No. 5031 of 2000, whereby the order passed by the Revenue Tribunal, under Gujarat Agricultural Lands Ceiling Act, 1960 (herein after referred to as the 'Act') is not interfered with.

(2.) FOR the sake of convenience, the parties shall be referred to as per their status in the proceedings before learned Single Judge.

(3.) THE only aspect which may be required to be considered in the present appeal is, as to whether, mother of the petitioner would be entitled to a separate unit as per the provisions of the Act or not.