NAVINCHANDRA KRUSHNALAL SHROFF Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Mrs.Ketty A. Mehta, learned counsel for the petitioners and Mr.Hukum Singh, learned counsel for the respondents - State.

(2.) By this petition, the petitioners seek to challenge order dtd. 19/5/1995 passed by the Deputy Collector, Choryasi Prant, Surat in Case No.42 of 1990 holding that the land was liable to be resumed by the State for its management under sec.65 of the Bombay Tenancy and Agricultural Lands Act, 1948 ("Tenancy Act" for short).

(3.) Undisputedly, the petitioners are owners of land of Survey No.86 admeasuring 2.59 Hectors of Village Bhimpore, Taluka Choryasi, District Surat. They made an application to the authority for grant of permission to use the property for non- agricultural purpose. The said permission, commonly known as N.A. Permission, was accorded and granted in favour of the petitioners on 27/4/1992 by Surat Urban Development Authority ("SUDA" for short) and a resolution was also made by the Panchayat in favour of the petitioners.