THAKORBHAI NARSINHBHAI INTWALA Vs. STATE OF GUJARAT

JUDGEMENT

(1.) WE have heard the matter for final disposal.

(2.) THIS appeal under Clause 15 of the Letters Patent is directed against the judgment dated 4.2.2014 passed by learned Single Judge, whereby learned Single Judge has dismissed the petition preferred by the appellants under Article 226 of the Constitution of India.

(3.) RELEVANT facts, in brief, are that the appellants had made application on 20.4.2001 in the Court of Mamlatdar and Krushi Panch, seeking to lift restrictions of Section 43 of the Bombay Tenancy and Agricultural Lands Act, 1948 ('the Act') in respect of the lands bearing Survey Nos.19/4, 20/2, 67 and 68/2 situated in village Pardi Sandhpor, Taluka District Valsad by holding that they were permanent tenants of the said lands. The Mamlatar passed order dated 14.5.2001 for lifting of restrictions of Section 43 of the Act.