GORDHANBHAI A PATEL Vs. STATE OF GUJARAT

JUDGEMENT

(1.) This judgment shall dispose of Special Civil Application No. 8178 of 1990 and Special Civil Application No. 8164 of 1988.

(2.) Heard the learned counsel for the parties.

(3.) By these petitions under Articles 226/227 of the Constitution of India, the petitioner seeks to challenge the final statement issued under Section 10[3] of the Urban Land [Ceiling & Regulation] Act, 1976 and the order dated 6th December, 1985 passed by the respondent no.1 and the order dated 24th March, 1988 passed by the respondent no.2. It is submitted by the petitioner that so long as his application under Section 20 of the Act was pending consideration, the government had no right or authority to issue the final statement and in accordance with judicial propriety, in view of a Division Bench judgment of this Court, the State was required not to proceed beyond Section 10[2] of the Act.