URVASHIBEN KANUBHAI SHAH Vs. STATE OF GUJARAT

JUDGEMENT

(1.) This appeal is directed against the order dated 30.8.2016 passed by learned Single Judge rejecting Special Civil Application No.11205 of 2000 filed by appellant - petitioner Urvashiben Kanubhai Shah now represented by her legal representatives Saileshbhai Kanubhai Shah and Rajeshbhai Kanubhai Shah through Power of Attorney Hasmukhbhai N.Pasari. The observations of the learned Single Judge to the relevant extent are quoted below for ready reference.

(2.) Learned counsel for the appellant Mr.Nilesh Pandya submitted that initially declaration under the provisions of the Urban Land (Ceiling and Regulation) Act 1976 (hereinafter referred to as "the Act") was filed by the appellant petitioner in 1983 on which the competent authority passed the order on 27.7.1983 which is placed on record. Against that, appeal was filed by the petitioner appellant before the learned Urban Land Ceiling Tribunal which appeal numbered as Appeal No.167 of 1983 - Urvashiben Kanubhai Shah Vs Competent Authority came to be disposed of by the competent authority on 8.6.1987. Relevant portion of the said order is also quoted below for ready reference.

(3.) The appellant approached this Court against this order of Tribunal by way of filing Special Civil Application No.6030 of 1987 which came to be dismissed by the learned Single Judge on 3.4.1989 upholding the acquisition of surplus and excess land determined by the competent authority under the provisions of the Act. The short order dismissing Special Civil Application No.6030 of 1987 is also quoted below for ready reference.