LEGAL HEIRS OF EX-GIRASDAR ABHESINHJI MULUBHA JADEJA Vs. TALUKA MAMLATDAR AND AGRICULTURAL LAND CEILING TRIBUNAL

JUDGEMENT

(1.) HEARD Mr. B.D. Datta, learned Counsel for the petitioner and Mr. R.H. Rupaleriya, learned Assistant Government Pleader for the respondent. Rule. Mr. R.H. Rupareliya, learned Assistant Government Pleader waives notice of Rule on behalf of the respondent.

(2.) CONSIDERING the issue involved in the present petition and the prayers as prayed for in the petition, with consent of the learned Advocates appearing on behalf of the respective parties the matter is taken up for final disposal forthwith.

(3.) CONSIDERING the fact that the Tribunal has been pleased to remand the matter to Mamlatdar ALT as observed in its order dated 7.7.1983, almost a period of 29 years have passed, the respondents are hereby directed to expedite the proceedings so remanded. Mr. Rupareliya, on instructions from the respondent, states that the proceedings so remanded by Gujarat Revenue Tribunal vide order dated 7.7.1983 passed in aforesaid Revision Application shall be decided and disposed of after hearing the parties in accordance with law as expeditiously as possible latest by 31.3.2013.