DHARAMDAS BABUBHAI KANSARA Vs. G R RAO

JUDGEMENT

(1.) The petitioners by this petition challenge the order passed by the competent authority under the Urban Land (Ceiling and Regulation) Act, 1976, hereinafter referred to as the "said Act," dated 19-4-1980 as confirmed by the appellate authority under Sec. 33 of the said Act by its judgment and order, dated 30/08/1980.

(2.) Relevant facts giving rise to the present petition are as under :

(3.) Mr. S. V. Bachani, learned Advocate for petitioners submits that the orders of the lower authorities are in total disregard of the provisions of Sec. 4(7) of the said Act read with Sec. 2(f) and Sec. 2(i). He further submits that the lower authorities were harbouring under wrong impression that since the property is inherited from the great-grandfather, i.e., by the third generation, the property cannot be said to have been held as undivided Hindu Family property, and this misconception has resulted into passing of the impugned orders.