VASANTBHAI GOVINDBHAI PATEL Vs. STATE OF GUJARAT

JUDGEMENT

(1.) WE have heard learned advocates appearing for the parties.

(2.) THIS intra -court Letters Patent Appeal has been filed challenging the order dated 11.07.2011 passed by the learned Single Judge in Special Civil Application No. 8449 of 2011 whereby the learned Single Judge dismissed the writ petition.

(3.) MR . Gandhi, learned advocate appearing for the appellants submitted that the learned Single Judge seriously erred in dismissing the writ petition on the ground that the appellant does not have any right, title or entitlement to retain the land in question. He submitted that the learned Single Judge ought to have appreciate that the provisions of Section 61 r/w. 103 of the Bombay Land Revenue Code empowers the District Collector to regularize the use of such government land for agricultural and non -agricultural purposes.