PATEL NARSHIBHAI TOBHANDAS Vs. STATE OF GUJARAT

JUDGEMENT

(1.) The present petition has been filed seeking direction against the order dtd. 12/5/2011 passed by the respondent no.2 in Revision Application No.1 of 2011 and also the order dtd. 5/1/1985 passed by the respondent no.3 in Case No.619-639 of 1984.

(2.) While issuing Rule in the matter, by a comprehensive order dtd. 19/12/2012 after recording the submissions of the respective advocates appearing for the parties, had ordered status quo to be maintained.

(3.) The Coordinate Bench, while examining the facts, has recorded prima facie observations that it does not appear that the respondent-State has brought on record any material to show that the petitioner was aware of the passing of the order of cancellation of the Non Agricultural use permission before purchasing the land in question and the petitioner has built his residential tenament for the land in question since 1985.