HARUMAL JHUMROMAL Vs. STATE OF GUJARAT

JUDGEMENT

(1.) THE petitioner has prayed for a direction that the respondent -State Government shall not claim the ownership of 2318 sq.mtrs of land of the petitioner under the Urban Land (Ceiling and Regulation) Act, 1976 ['the ULC Act' for short). The petitioner has prayed for a further declaration that he is the exclusive owner of the said land bearing Survey No. 262 -B -3 situated at Behrampur, Ahmedabad. The petitioner has also prayed for setting aside an order dated 08.08.1989 passed by the competent authority under the ULC Act and order dated 22.02.1995 passed by the Urban Land Ceiling Tribunal ('the Tribunal' for short).

(2.) BRIEF facts are as under:

(3.) THE Tribunal, however, dismissed the appeal by order dated 22.02.1995 on the short ground that the petitioner claimed to have purchased the land after coming into force of the ULC Act. Any transaction entered into subsequently would have to be ignored. Under such circumstances, appeal was dismissed.