PRADHYAUMANBHAI MOHANLAL PATEL Vs. STATE OF GUJARAT

JUDGEMENT

(1.) . With the consent of the parties, the matters are taken up for final hearing.

(2.) . The present petitions are preferred against the orders dtd. 16.4.98 and 9/12/1999 passed by the Chief Controlling, Revenue Authority, State of Gujarat, Ahmedabad.

(3.) . Heard Ms.K.J.Brahmbhatt, for the petitioner and Mr.Kothak, Ld AGP for the respondents. Ms.Brahmbhatt for the petitioners submitted that the orders passed by the Appellate Authority are stereotype order and no reasons whatsoever has been recorded while deciding with the appeal. Ms.Brahmbhatt submitted that the petitioners had purchased the properties with tenant and therefore, the said part for taking defence that the property will not fetch 100% market value is at all not considered. Mr. Kothak,AGP supported the order of the appellate authority.