LAWS(GJH)-2007-3-282

MAHENDRAKUMAR R CHUDASMA Vs. STATE OF GUJARAT

Decided On March 28, 2007
Mahendrakumar R Chudasma Appellant
V/S
STATE OF GUJARAT Respondents

JUDGEMENT

(1.) MR .Jadeja, learned counsel for the petitioner and Mr.L.R. Pujari, learned counsel for the respondent State.

(2.) BY the present writ application, the petitioner, being aggrieved by the order dtd.22/1/1992 passed in Review Application No.TEN/BA/95/87, confirming order dtd.25/11/1986 passed in Ceiling Revision Case No.36 of 1986, where -under, learned Dy.Collector set aside the order dtd.14/2/19865 passed by the Mamlatdar -cum -ALT, Dhandhuka in Ceiling Case No.120/Bavaliyari/76, has filed the present writ application challenging correctness, validity and propriety of the above referred two orders.

(3.) THE case of the petitioner is that though 60 Acres and 7 Gunthas of land was recorded in his name, but, in fact, the land was ancestral land and his younger brother and mother had rights in the property and as each of them being members of the joint family, are entitled to one share, no excess land was left.