BHIKHIBEN GIRDHARBHAI RATHOD Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Rule. The service of Rule is waived by the learned Assistant Government Pleader, Mr. T. H. Sompura for respondents Nos. 1 and 2. Upon the joint request made by the Counsel appearing for the parties and considering the urgency in the matter, this petition is taken up today itself for final hearing on merits.

(2.) The petitioners are the owners of agricultural land situated at Village, Utran, Taluka Choryasi, within the urban agglomeration in residential zone in the city of Surat. The land held by the petitioners are as follows : Sl. No. Survey No. Area Sq. mtrs. 1. 1 6576 2. 163 2529 3. 169/3 7689 4. 178 5969

(3.) Originally the land in question belonged to Girdharbhai Kikabhai Halpati who had applied to the State Government for getting exemption under Sec. 20 of the Urban Land (Ceiling and Regulation) Act, 1976 (for short 'Act'). The petitioner No. 1 is the widow and the present petitioners Nos. 2 and 3 are sons of the deceased Girdharbhai Kikabhai Halpati.