GADHAVI GARAVDAN GOVINDBHAI Vs. PATEL MANGABHAI SHAMBHUBHAI

JUDGEMENT

(1.) IN this petition under Art. 227, the petitioner has challenged order dated 7-1-1992 (Annexure 'b') passed by respondent No. 3 whereby the respondent No. 3 has set aside order dated 30-5-1990 passed by deputy Collector, Godhra.

(2.) THE petition is preferred by one Shri Garavdanji Gadhavi, who as per the facts flowing from the record of this petition, transferred the land in question on 2-4-1980 (i. e. , before the impugned order came to be passed) in favour of his son Shri Sanjaykumar as part of family arrangement, and thereby, according to the respondent, lost the cause and locus.

(3.) THE facts, in background of which present controversy is raised, can be summarised as follows :