UKA PUNJA KOLI Vs. STATE OF GUJARAT

JUDGEMENT

(1.) THE appellant/original respondent is before this Court being aggrieved by judgment and order dated 27.08.2010 passed in SCA No.5761 of 1999. The learned single Judge was pleased to allow the petition and quash & set aside the judgment and order of the Urban Land Tribunal dated 24.03.1999 passed in Appeal No. Jamnagar/3/1999 and was pleased to impose exemplary cost of Rs.10,000/-. The learned single Judge was pleased to direct the respondent to deposit this amount with the Registry on or before 31.12.2010.

(2.) HEARD learned advocate Mr.Vimal Patel for the appellant/respondent. Learned advocate for the appellant vehemently submitted that it is only in this LPA that an affidavit-in-reply is filed, and in that affidavit-in-reply, for the first time, details about service of the order under section 9 of the Urban Land Ceiling Act, 1976 (now repealed) are placed on record. Learned advocate for the appellant submitted that this information was not before the learned single Judge. The information which the learned advocate for the appellant is referring to is set out in para 8 of the reply, and the same is reproduced below for ready reference:

(3.) SIMILARLY , he invited the attention of the Court to section 10 (3) notification. It is dated 25.3.1991 and the last, but not the least, section 10 (5) notification is dated 13.3.1992.