VASUDEV KATHABHAI Vs. STATE OF GUJARAT

JUDGEMENT

(1.) The petitioner No.1- Vasudev son of Kathabhai is present in person; none for other petitioner Nos.2 to 7; Shri Dipen Desai, learned AGP for the respondents.

(2.) The petitioners are relying upon the judgement dated 22nd November, 1994 passed by this Court in Special Civil Application No.11746 of 1994 and yet another judgement dated 1st October, 1996 passed in Special Civil Application No.6886 of 1996 and are contending that they being in the use and occupation of the property, they cannot be dispossessed and the land in dispute are required to be regularised in their favour.

(3.) Shri Desai, learned Counsel for the State, also relies upon the said orders and submits that if the matter is remitted to the Collector or the petitioners before this Court are asked to appear before the Collector and make appropriate representation and in turn, the Collector to make report to the Committee, then, he would have no objection.