VALLUBHAI KUKABHAI BOLIYA Vs. STATE OF GUJARAT

JUDGEMENT

(1.) All the matters are finally heard on the question of alternative remedy available to the petitioners for challenging the orders passed by the authority under The Saurashtra Gharkhed, Tenancy Settlement And Agricultural Lands Ordinance , 1949 (hereinafter referred to as "the Ordinance") read with Saurashtra Land Reforms Act, 1957 (hereinafter referred to as "the Act"). As the common question is involved, all the matters are being dealt with by the common judgment.

(2.) Special Civil Application Nos 14377/03, 15069/03 and 15066/03 are preferred by the petitioners challenging the orders dated August 29, 2003 passed by the respondent No.2-Dist.Collector, Bhavnagar under the Ordinance and Special Civil Application No.17421/03 is preferred by the petitioner challenging the order, dated 14.3.2002 passed by the respondent No.2-Dist.Collector, Bhavnagar under the Ordinance and the Special Civil Application No.15343/03 is preferred by the petitioner challenging the order, dated 14.8.02 passed by the Dist.Collector, Rajkot under the Ordinance. By all the impugned orders referred to hereinabove the transactions for purchase of land are held to be invalid and consequently the orders are passed for summary eviction, and also in some cases for forfeiture of the land.

(3.) Heard Mr.Mangukia, Mr.A.J.Patel with Ms.Avani Mehta, Ld.advocates for petitioners and Mr.Desai, Ld.AGP for the authorities.