DHANPAL JAYANTILAL SHAH Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Heard learned advocate Mr. Joshi for the petitioners and Ms. Pandit, the learned AGP for the respondent authorities. Respondent no.4 has been served with a notice of rule but no appearance has been filed on his behalf.

(2.) In this petition, rule was issued by this Court and interim relief in terms of para 18 (C) of the petition was granted on 23.1.2001 on a condition that the petitioner shall not transfer, alienate or part with the possession of the land in question or any part thereof in any manner whatsoever and shall not use the said land for any purpose other than the agricultural purpose. In this matter, on behalf of the respondent authorities, affidavit in reply has been filed by One D.A. Shah, prant Officer, Gandhinagar.

(3.) In this matter, the petitioner has filed the civil application no. 11927 of 2001 for modification of the interim order dated 23.1.2001 and the said civil application was notified for hearing. However, considering the facts and circumstances of the case and request of the learned advocate for the petitioner, the main petition was taken up for hearing today itself.