GUJARAT HARIJAN SEVAK SANGH Vs. DECEASED GARBADJI KHODAJI

JUDGEMENT

(1.) This appeal under Clause 15 of the Letters Patent is at the instance of the original writ applicant and is directed against the order passed by a learned Single Judge of this Court dated 7.9.2018 in the Special Civil Application No.17492 of 2006 by which the learned Single Judge disposed of the writ application with a direction to the Mamlatdar to institute proceedings under Section 32G of the Tenancy Act to fix the purchase price of the land.

(2.) The facts giving rise to this appeal may be summarised as under :-

(3.) Being aggrieved and dissatisfied by the orders dated 30.4.1984, 31.3.1996 passed by the Mamlatdar & ALT and Dy. Collector respectively and confirmed by the Gujarat Revenue Tribunal vide order dated 27.4.2006, the legal heirs of Garbadji approached this Court by filing Special Civil Application No.17492 of 2006 which came to be disposed of by order dated 7.9.2018.