KANUBHAI POPATBHAI KHACHAR Vs. STATE OF GUJARAT

JUDGEMENT

(1.) PETITIONER has challenged the order passed by Mamlatdar and ALT dated 23rd March, 1982 and notice dated 31st May, 1993 in following factual background.

(2.) THE petitioner holds agricultural land in village: Khambhala. The petitioner has 1/3rd share out of 140 Acres and 27 Gunthas of bid lands of the said village of survey No.176. Likewise, out of bid lands of ad -measuring 58 Acres and 23 Gunthas of Survey No.315 also the petitioner claims a share therein. The petitioner also holds other lands which are not bid lands. In terms of provisions contained in Gujarat Agricultural Lands Ceiling Act, 1960 (herein after referred to as 'the said Act'), the petitioner was required to make a declaration of his land holding. The Mamlatdar and ALT by his impugned order dated 23rd March, 1982 declared 70 Acres and 37 Gunthas of the petitioner's land as surplus.

(3.) IT was thereupon the petitioner filed this petition and challenged the order passed by the Mamlatdar and ALT declaring the petitioner's certain lands as excess lands and also notice dated 31.5.1993.