MANEKLAL P PATEL Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Mr.S.R. Patel, learned counsel for the petitioners and Mr.A.Y. Kogje, learned A.G.P. for respondent No.1 ­ State.

(2.) The parties are finally heard.

(3.) The petitioners being aggrieved by the order dtd.24/8/1993 passed in Fragmentation Case No.2 of 1990 -91 by the learned Deputy Collector, Dhrangadhra directing eviction of the petitioners under sec.9 of the Bombay Prevention of Fragmentation and Consolidation of Holdings Act, 1947 and order dtd.3/1/1994 passed in SRD/CON/SNR/6 of 1993 where -under the first order was confirmed, have filed this writ application seeking quashing of the said orders.