RABARI MAGANBHAI LILABHAI Vs. COLLECTOR

JUDGEMENT

(1.) RULE . Mr.Maulik Nanavati, learned A.G.P. waives service of Rule on behalf of respondent Nos.1 and 2. With the consent of the learned advocates appearing for both the parties, the matter is finally heard today.

(2.) THE petitioner has preferred the petition for challenging order dated 20.04.2006 passed by the District Collector, Mehsana whereby, certificate dated 01.04.2002 issued by the Mamlatdar certifying Rameshchandra Somchand Patel as the agriculturist, is cancelled and for challenging the order dated 21.11.2006 passed by the Collector, Patan whereby, the Entry Nos.6366 and 6472 are cancelled on the ground of breach of the provisions of Section 63 of the Bombay Tenancy and Agricultural Lands Act.

(3.) HEARD Mr.A.S. Vakil, learned advocate for the petitioner and Mr.Maulik Nanavati, learned A.G.P. for the State authorities. Respondent No.5, though served, has chosen not to appear and as such in view of the order passed by this Court hereinafter, the presence of respondent No.5 even otherwise also may not be required.