SUDHIR V. PATEL Vs. ADDL. COLLECTOR

JUDGEMENT

(1.) Feeling aggrieved by the judgment and order dtd. 11/9/2007 / 11/9/2007 passed by a learned Single Judge of this Court in the Special Civil Application No.408 of 1993, the appellants - original petitioners have preferred this Letters Patent Appeal under Clause 15 of the Letters Patent.

(2.) By way of the impugned judgment, the learned Single Judge while dismissing the writ petition, affirmed the order dtd. 17/6/1983 passed by the competent authority as well as the order dtd. 3/3/1989 passed by the learned Urban Land Ceiling Tribunal.

(3.) Brief facts as can be gathered from the record are as under :