PRABHATBHAI SHIVABHAI SOLANKI Vs. STATE OF GUJARAT

JUDGEMENT

(1.) This Intra Court Appeal is directed against the Judgment and Order dated 30-31.8.2016, by which the learned Single Judge dismissed Special Civil Application No. 5985 of 1999 -Heirs & Legal Representatives of Deceased Prabhatbhai Shivabhai Solanki vs. State of Gujarat & Others.

(2.) The case arose under provisions of the Urban Land (Ceiling and Regulation) Act, 1976 ( ULC Act, 1976 ) and the proceedings under the ULC Act, 1976 stood concluded with the following dates worth noting.

(3.) The declaration under Section 6 of the ULC Act, 1976 was filed by the Petitioners in 1986 and vide order dated 29.10.1986, the Competent Authority declared following excess vacant / surplus land from the holding of the land owners: