MAHADEVBHAI DHANABHAI CHAVDA Vs. STATE OF GUJARAT

JUDGEMENT

(1.) THE captioned two appeals under Clause 15 of the Letters Patent arise from common judgment dated 24.4.2009 passed by the learned Single Judge rejecting the two Writ Petitions one of which was preferred by original landowners and the second one by the purchasers of the land in question.

(2.) THE facts involved in and relevant for the purpose of considering and deciding present appeals can be summarized as follows: -

(3.) MR . Shah, learned advocate for the purchasers -appellants has assailed the order passed by the authority mainly on the ground that at the relevant time any scheme of consolidation, as contemplated under Sections 19,20 and 21 of the Act was not prepared, declared and published and was not brought in force and since there was no entry describing the land in question as "fragment land" in the Record of Rights, the transaction cannot be faulted and cannot be declared as in breach of Section 31 read with section 9 of the Act.