STATE OF GUJARAT Vs. SAKARLAL MAGANLAL

JUDGEMENT

(1.) THIS Appeal under clause 15 of Letters Patent is arising from the judgment dated 15.12.2008 passed by learned Single Judge in Special Civil Application No.522 of 2001 by which the learned Single Judge has allowed the petition and set aside the order passed by competent authority under Section 8(4) of the Urban Land (Ceiling & Regulation) Act, 1976 (hereinafter referred to as "U.L.C. Act") declaring 5217.44 sq. mts of land as excess land, other than retainable under the provisions of U.L.C. Act.

(2.) HEARD learned AGP Ms.Jirga Jhaveri for the appellant and learned advocate Mrs.Ketty Mehta for the respondent.

(3.) TH June, 1988, under Section 8(4) of THe U.L.C. Act and declared land ad-measuring 5217.44 sq. mtrs as excess vacant land. A copy of THe order dated 27