ILIAZKHAN MUSSAKHAN Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Mr.S.N. Shelat, learned senior counsel with Mrs.V.D.Nanavati, for the petitioner and Mr.L.R. Pujari, learned A.G.P. for respondents State.

(2.) Heard.

(3.) Short facts necessary for disposal of the present writ application are that the petitioner Ilyaskhan Musakhan, resident of village Chharwada, Tal.Pardi, District Valsad, was holding certain agricultural lands as under; Sr.No. Name of the village A/c No. Area (Acre-Guntha) 1. Chharwada 5 41.34 2. Dungara 42 30.02 3. Vapi 988 3.29 Total 75.25