NIDHIBEN BHARATBHAI MORI Vs. MAMLATDAR

JUDGEMENT

(1.) Heard learned advocate Ms.Sneha Joshi with learned advocate Mr.Dhruv Panchal on behalf of the petitioners and learned Assistant Government Pleader Mr.Nikunj Kanara on behalf of the respondent - State.

(2.) By way of these petitions, the petitioners challenge orders passed by the Gujarat Revenue Tribunal dtd. 1/1/2025 in Appeal Application Nos.AA/687/2019, AA/689/2019, AA/682/2019 and AA/686/2019 more particularly whereby the GRT has rejected the applications for grant of interim relief.

(3.) Considering the submissions made by learned advocate Ms.Joshi and learned AGP Mr.Kanara, it would appear that the petitioners were conducting the activity of shrimp farming upon the lands in question and whereas, the petitioners were issued with notice under Sec. 79A of the Land Revenue Code by the Deputy Collector and whereas, after affording appropriate opportunity to the petitioners, the Deputy Collector, Khambhat has passed order dtd. 16/8/2018 more particularly holding that the petitioners were carrying out the activity of shrimp farming without taking appropriate permissions and therefore, the lands were directed to be vested with the State Government and whereas, the Mamlatdar, Tarapur was directed to take possession of the lands and submit appropriate report to the Deputy Collector. The petitioners having challenged the same before the GRT, vide the orders impugned, the GRT has refused the interim relief.