NAVINCHANDRA SANKALCHAND DALAL Vs. STATE OF GUJARAT

JUDGEMENT

(1.) This petition has been preferred seeking following substantive relief :

(2.) The petitioner filled up Form No. 1 under Sec. 6(1) of the Urban Land (Ceiling and Regulation) Act, 1976 (the U.L.C. Act) vide order dated 30-3-1988. The Competent Authority declared 20,043 sq.mts. of land as surplus out of the total holding of the petitioner while permitting retention of 1,000 sq.mts. of land. The petitioner preferred an appeal before the Urban Land Tribunal (the Tribunal) against the aforesaid order. The appeal was dismissed on 26-10-1990. The petitioner came before this Court by way of Special Civil Application No. 3814 of 1992.

(3.) Vide judgment rendered on 7-2-2003 the aforesaid petition was disposed of by the High Court after recording the following findings :