VINABEN LAVJIBHAI Vs. COMPT AUTHORITY AND ADDL COLLECTOR

JUDGEMENT

(1.) BY way of present petition, the petitioners herein have prayed to quash and set aside orders passed on 31.12.1989 and 30.03.1998 and notification issued on 27.09.1990 by the competent authority under Section 10(3) of the Urban Land Ceiling Act, 1976 (hereinafter referred to as 'ULC Act' for short), declaring 2023.50 sq.mtrs. of land of survey No.434/1 paiki, Block No.380 of village: Pal, Taluka: Choryasi, District: Surat as excess vacant land and further prayed to uphold and confirm the order of the Competent Authority dated 14.06.1990.

(2.) BRIEF facts giving rise to the present petition are as under:

(3.) HEARD Mr.D.D.Vyas, learned Senior Advocate assisted by Mr.M.I.Hawa, learned advocate for the petitioners and Mr.Manan Maheta, learned Assistant Government Pleader for respondent Nos.1 and 2. Respondent No.3 was deleted vide order of this Court dated 21.1.2011.