LILABEN PRATAPBHAI JADAV Vs. STATE OF GUJARAT

JUDGEMENT

(1.) When the matter is taken up for hearing, learned advocate for the petitioners has tendered a draft amendment and the same is granted. The amendment to be carried out accordingly.

(2.) By way of this petition under Art. 226 of the Constitution of India, the petitioners have prayed for the following the reliefs :-

(3.) To seek this relief as mentioned above, the petitioners have come out with a case that the ancestors/predecessors of the petitioners namely Melabhai Ranchhodbhai and Ramabhai Ranchhodbhai had submitted a declaration form before the concerned competent authority and Collector, Vadodara. Thereupon, the competent authority and Deputy Collector (ULC), Vadodara was pleased to pass an order on 09.10.1985 and was pleased to consider 2930 sq.mtrs., of land as retainable land and remaining land i.e. 1445 sq.mtrs., was held as excess land under the provisions of Urban Land Ceiling (Regulations) Act , 1976. The aforesaid order came to be passed in respect of land bearing Survey No. 174/1. According to the petitioners subsequent to this, an order also came to be passed on 13/4/1987 in respect of adjoining Survey No. 174/2 and these orders were passed way back in the years 1985 and 1987 respectively.