ANILBHAI NATVARLAL BUMIA Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Heard Mr. S.P.Majmudar, learned advocate for the petitioners.

(2.) It is the case of the petitioners that though the proceedings under Sec. 84(C) of the Gujarat Tenancy and Agricultural Lands Act, 1948 (for short, 'Tenancy Act') were dropped vide order dated 1/12/2010. Against the said order, suo motu proceedings were initiated by the Deputy Collector (Land Reforms), Vadodara after a period of almost 7 years, which were challenged by the petitioner by way of filing Special Civil Application No.11844 of 2020 and the same is pending before this Court.

(3.) In spite of the fact that against the above order dated 1/12/2010 suo motu proceedings were initiated by the Deputy Collector (Land Reforms), which were pending, once again a notice under Section 84C of the Tenancy Act was issued to the petitioners in December, 2020 by the Mamlatdar & ALT, Vadodara for violation of Sec. 63 of the Tenancy Act.