SHANTABEN GANDAJI THAKORE Vs. STATE OF GUJARAT

JUDGEMENT

(1.) We have heard Mr. P.K. Jani, learned Additional Advocate General appearing with Mr. Rakesh Patel, learned AGP for the respondents and Mr. A.J. Patel, learned advocate appearing for the appellants.

(2.) This intra-court Letters Patent Appeal has been filed challenging the judgement and order dated 23.04.201 passed by the learned Single Judge in Special Civil Application No. 4195 of 2010 and order dated 04.02.2010 passed by SSRD (Appeals), Ahmedabad in Revision Application No. 17 of 1998. The appellants have also assailed order dated 22.12.1997 passed by the Collector, Ahmedabad in Case No. cb/Ind/1/k/4715 and further direct the collector to fix and accept the premium amount in respect of FP allotted under TP scheme belongs to appellant.

(3.) The facts in brief as per the appellants are set out as under: