NATVERLAL MAHJIBHAI PATEL Vs. STATE OF GUJARAT

JUDGEMENT

(1.) This Letters Patent Appeal is directed against the order dated 29.09.2016 passed by the learned Single Judge allowing Special Civil Application No.96 of 1996 filed by the State of Gujarat against the Respondent Landholder.

(2.) The facts of the case in brief as noted by the learned Single Judge are quoted below for ready reference:

(3.) The reasons assigned by the learned Single Judge for allowing of the Writ Petition filed by the State against the order of learned Revenue Tribunal dated 27.01.1995 are also quoted below for ready reference: