SAHEBSINH NANABHAI Vs. STATE OF GUJARAT

JUDGEMENT

(1.) This petition, preferred under Article 227 of the Constitution of India, arises from the judgment and order dated 28th February, 1992 passed by the Gujarat Revenue Tribunal [hereinafter referred to as, "the Tribunal"] in Revision Application No. TEN.B.R.24/89.

(2.) The petitioners before this Court are the land holders and their successors-in-title.

(3.) The matter arises from the application made by the petitioners nos.1,2 & 3-the holders of the land, for declaration that the transaction entered into by them after 24th January, 1971 and before 1st April, 1976 were bona fide transaction made under Section 8 of the Gujarat Agricultural Lands Ceiling Act, 1960 [hereinafter referred to as, "the Act"].