TANSUKHBHAI BACHUBHAI PATEL Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Rule. Service of Rule is waived by learned Assistant Government Pleader Shri Y. M. Thakker for the respondents.

(2.) Upon joint request and considering the facts and circumstances and urgency in the matter, this matter is taken up for final hearing today itself.

(3.) Deceased father of the petitioner had filled form under sub-S.(1) of Sec. 6 of the Urban Land (Ceiling and Regulations) Act, 1976 (the 'Act' for short) and also made an application under S.20 of the Act on 8-2-1978. The competent authority and Deputy Collector prepared final statement under S.9 of the Act on 12-11-1991. The competent authority at Bhavnagar issued notification under Sec. 33 of the Act on 14-4-1993. Notice under sub-S.(1) of S.10 of the Act came to be served on the deceased father of the petitioner on 29-1-1986. Thereafter, another notice came to be served on the deceased father of the petitioner on 6-1-1995.