BHARWAD VASHRAMBHAI NAGJIBHAI Vs. STATE OF GUARAT

JUDGEMENT

(1.) As the notice for final disposal is issued, the matter is finally heard.

(2.) The short facts of the case are that one Bharwad Nagji Kamabhai was allotted the land as new tenure land in the year 1956 for the purpose of cultivation. It appears that in he year 1994 the Dy.Collector issued notice on the ground that the land is transferred to the son Vashrambhai Nagjibhai who is the petitioner herein by family arrangement. Thereafter, it appears that ultimately the Dy.Collector found that the land is given to the father and he has transferred the land to his son Vashrambhai Nagjibhai who is the petitioner herein by family arrangement, therefore, there is breach of condition and the land came to be forfeited by the order, dated 9.10.1995. The petitioner carried the matter before the Dist.Collector as well as before the State Govt., and both ultimately confirmed the order passed by the Dy.Collector. It is, under these circumstances, the petitioner has approached this court, by this petition.

(3.) Heard Mr.Karia for the petitioner and Mr.Desai, Ld.AGP for the respondent authorities.