JITENDRA CHHABILDAS DAVE Vs. STATE OF GUJARAT

JUDGEMENT

(1.) The order passed by the Deputy Collector of Viramgam Prant at Ahmedabad (the First Authority for convenience) on 4th September 1993 in Con. Case No. 38 of 1993 as affirmed in revision by the order passed by and on behalf of the State of Gujarat (the Revisional Authority for convenience) on 11th January 1995 is under challenge in this petition under Arts. 226 and 227 of the Constitution of India. By his impugned order, the First Authority declared two transactions of sale of two pieces of land admeasuring 606 square yards and 1,000 square yards from survey No. 241/3 in all admeasuring 3,743 square metres situated at Bodakdev within the urban agglomeration of Ahmedabad (the disputed land for convenience) to be contrary to Sec. 7 of the Bombay Prevention of Fragmentation and Consolidation of Holdings Act, 1947 (the Fragmentation Act for brief) and set aside the sale transactions and imposed penalty of Rs. 250.00 on the original owners and directed summary eviction of the purchasers therefrom.

(2.) The facts giving rise to this petition move in a narrow compass. The disputed land belonged to Dhanabhai Gokalbhai Patel and Chhotabhai Gokalbhai Patel (original respondents No. 3 and 2 respectively herein). They filed their declaration in the prescribed form under Sec. 6(1) of the Urban Land (Ceiling and Regulation) Act, 1976 (the Ceiling Act for brief) with respect to their holding within the urban agglomeration of Ahmedabad. The disputed land was shown in their holding. By the order passed by the Competent Authority at Ahmedabad on 13th December 1985 under Sec. 8(4) of the Ceiling Act, the holding of the declarants was declared surplus by 911 square metres. Its copy is at Annexure-B to this petition. It may be mentioned that the disputed land was treated as a 'vacant land' in the holding of the declarants. It appears that the order was neither carried in appeal under Sec. 33 or in revision under Sec. 34 thereof. It may be mentioned at this stage that a town planning scheme bearing Town Planning Scheme Bodakdev No. 1 was proposed and in the proposed town planning scheme, the disputed land was styled as original plot No. 16/3 and it was reconstituted as final plot No. 16/3 after reducing the area of the original disputed land from 3,743 square metres to 2,698 square metres. It appears that a notice in that regard was issued to the original owners on 23-6-1983. Its copy is at Annexure-A to this petition. It appears that that Scheme was finalised and a copy of the redistribution statement in that regard is at Annexure-D to this petition. It appears that, after the order at Annexure-B to this petition came to be passed, the original owners sought permission from the Competent Authority at Ahmedabad and by his order passed on 27th/28th February 1989, the permission was granted to them to sell 1,000 square yards and 606 square yards from the disputed land to Jitendra Chhabildas Dave (petitioner No. 1 herein) and Subhashchandra Chhabildas Dave (petitioner No. 2 herein) respectively (copies thereof are at Annexures-F and G respectively to this petition). It appears that these transactions came to the notice of the First Authority. He found them in contravention of the relevant provisions contained in the Fragmentation Act. Thereupon, a show cause notice came to be issued on 16th June 1993 calling upon the petitioners and original respondents No. 2 and 3 herein to show cause why the transactions of sale should not be cancelled and why penalty should not be imposed on them. Its copy is at Annexure-H to this petition. The proceedings arising therefrom came to be registered as Con. Case No. 38 of 1993. On behalf of the petitioners, a reply thereto was filed on 30th July 1993. Its copy is at Annexure-I to this petition. After hearing the parties, by the order passed on 4th September 1993 in Con. Case No. 38 of 1993, the First Authority declared the aforesaid sale transactions in favour of the petitioners herein to be invalid and imposed penalty of Rs. 250.00 on original respondents No. 2 and 3 herein and ordered summary eviction of the petitioners from the lands purchased by them. Its copy is at Annexure-J to this petition. That aggrieved the petitioners herein. They carried the matter in revision before the Revisional Authority. A copy of the memo of revision is at Annexure-K to this petition. By the order passed by the Revisional Authority on 11th January 1995 but communicated on 31st January 1995, the revisional application came to be rejected. Its copy is at Annexure-M to this petition. The aggrieved petitioners have thereupon approached this Court by means of this petition under Arts. 226 and 227 of the Constitution of India for questioning the correctness of the order at Annexure-J to this petition as affirmed in revision by the order at Annexure-M to this petition.

(3.) Learned Advocate Shri Patel for the petitioners is right in his submission to the effect that, in order to take action under the Fragmentation Act, the land or lands in question should answer the definition of 'fragment' contained therein. It has been urged by learned Advocate Shri Patel for the petitioners that, if the lands in question are not fragments within the meaning of the Ceiling Act, no action whatsoever can be taken under the Fragmentation Act. As against this, learned Assistant Government Pleader Shri Sompura has urged that the First Authority found the land to be a fragment and the action taken for breach of the Fragmentation Act would call for no interference by this Court in this petition under Arts. 226 and 227 of the Constitution of India.