ASHWINKUMAR DOLATRAI DESAI Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Shri V.B. Malik, learned counsel for the petitioners, Shri L.R. Pujari, learned AGP for the State. Heard.

(2.) This order shall dispose of Special Civil Applications No. 6222 of 1995 and 6223 of 1995.

(3.) Present are the petitions, where the petitioner seeks to challenge declarations made by Mamlatdar & ALT regarding excess land and direction to the petitioner to surrender the same. The said orders passed by the Mamlatdar were confirmed in appeal so also in revision by the Revenue Tribunal, therefore, the petitioner is before this Court. As facts of both the matters are similar, facts are taken from Special Civil Application No. 6222 of 1995.