KARANSINHJI H. CHAUHAN Vs. STATE OF GUJARAT

JUDGEMENT

(1.) THE petitioners, by this petition, have prayed for the reliefs, inter alia, to quash and set aside the orders of the Mamlatdar at Annexure-A, of the Assistant Collector Annexure-B and the order of the Tribunal Annexure-C, whereby the Tribunal has at the most granted three units and the remaining land admeasuring 157 acres 31 guntha is declared as excess land.

(2.) I have heard Mr.Barot, learned Counsel for the petitioners and Mr.Jayswal, learned AGP for the respondents.

(3.) NO other infirmity is brought to the notice of this Court.