LAWS(GJH)-2013-8-62

RAMSINGBHAI BAVLABHAI KOLI Vs. STATE OF GUJARAT

Decided On August 14, 2013
Ramsingbhai Bavlabhai Koli Appellant
V/S
STATE OF GUJARAT Respondents

JUDGEMENT

(1.) The petitioners by this petition have challenged the order passed by the State Government in exercise of the revisional jurisdiction dated 30.10.1996 (Annexure-E) whereby the order of the Dy. Collector dated 10.5.1995 was set aside and it was declared that the transaction of sale is hit by provisions of Section 7 of the Bombay Prevention of Fragmentation and Consolidation Act, 1947 (hereinafter referred to as the Act ) and the same is declared as void under Section 9 of the Act.

(2.) The short facts of the case are that the petitioners purchased the land bearing

(3.) The only aspect deserves to be considered in the present petition is as to whether the exercise of the power for initiation of the proceedings under Act could be said as within the reasonable period or not. If the exercise of power is found to be beyond reasonable period, everything would fall to ground.