ANILBHAI BANSIDHARBHAI Vs. STATE OF GUJARAT

JUDGEMENT

(1.) IN this Appeal preferred under clause 15 of the Letters Patent, the appellants seek to challenge the judgment and order dated 22nd September 2010 passed by the learned Single Judge in Special Civil Application No.11466/2010, whereby the learned Single Judge dismissed the petition summarily.

(2.) BRIEF facts relevant for the purpose of deciding the Appeal can be summarised as under:- 1.The appellants are the original tenants who purchased the land bearing Survey No.154 of village Rupal, Taluka and District Gandhinagar. Prima facie, it appears that the purchase of the land was under the Bombay Tenancy and Agricultural Lands Act, 1948 (for short, 'the Tenancy Act') and for a consideration of Rs.565=00. Entry in this regard was also mutated in the revenue record.

(3.) IF the learned Single Judge, after noticing all these aspects, though fit to dismiss the petition summarily, then no error, much less an error of law, can be said to have been committed by the learned Single Judge, warranting our interference in this Appeal preferred under clause 15 of the Letters Patent. There is no substance in this Appeal and the same is ordered to be dismissed with no order as to cost.