KOLI BHIKHA RAMA DECD Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Heard learned advocate Mr.Rajesh Kakkad on behalf of the petitioners and learned AGP Mr.H.C.Patel appearing on behalf of the respondent No.1. Though notice has been served on the respondent Nos.2 and 3, no appearance has been filed on their behalf and therefore, the matter is taken for final hearing in their absence.

(2.) In the present petition, RULE has been issued by this Court returnable on 30th October, 2002 vide order dated 16th march, 2002 and mean while, the order passed by the Deputy Collector dated 23/03/1998 has been stayed and it was directed to both the sides to maintain status quo in respect of the land in question prevailing as on the date of order on 16th March, 2002.

(3.) The brief facts giving rise to the present petition are as under :-