RAMALABHAI JAHALABHAI GANAVA Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Heard learned advocate Mr. Trivedi for the petitioners and Ms. Pandit, the learned AGP for the respondent authorities. Respondents No. 3 to 5 have been served but no one has appeared on their behalf and nobody has remained present on their behalf when the matter was taken up for final hearing.

(2.) In this petition, rule was issued by this Court and ad interim relief in terms of para 7(B) of the petition was granted on 15.7.1986. No reply thereto has been filed either by the respondent State Authorities or by the respondent No. 3 to 5.

(3.) The present petition was filed by Ramalabhai Jahalabhai Ganava challenging the orders passed by the Assistant Collector, Dahod dated 15.9.1984 as confirmed by the revisional authority in revision application no. 11 of 1985 by order dated 10.6.1986. Said petitioner Ramalabhai J. Ganava died during the pendency of the present petition and thereafter, pursuant to the orders dated 19.4.2001 passed by this Court in Civil Application (Stamp) No. 9010 of 1988, his heirs and legal representatives have been brought on record.