SAMATBHAI RATANSANG Vs. MAMLATDAR & ARICULTURE COMMISSION

JUDGEMENT

(1.) In view of the order passed by this Court on 29.08.2006, the matter is finally heard.

(2.) Rule. Mr. Desai, learned AGP waives service of rule for respondent Nos.1 & 5 and Mr. Surani for respondent Nos.2 to 4.

(3.) The petitioners have preferred the petition for challenging the order dated 19.04.2006, passed by the State Government in appellate jurisdiction under Section 32P(9) of the Bombay Tenancy and Agricultural Lands Act, 1948 (hereinafter referred to as 'the Act').