NANUBHAI RAMABHAI Vs. STATE OF GUJARAT

JUDGEMENT

(1.) HEARD Mr.Dhirendra Mehta, learned counsel for the petitioners and Mr.L.R. Pujari, learned Assistant Government Pleader for State.

(2.) THE petitioners - land holders were issued notices for filing his Return under the provisions of Gujarat Agricultural Land Ceiling Act, 1960 ("the Act" for short), they accordingly filed the Return. On 14/8/1978, the Mamlatdar and Agricultural Lands Tribunal, (Ceiling), ("the ALT" for short) held that the petitioners did not possess any land in excess of the ceiling limit, he, accordingly, dropped the proceedings.

(3.) THE Deputy Collector, in appeal filed by the State, remanded the matter vide his order dtd.1/8/1983 to the Mamlatdar and ALT with certain directions including a direction to obtain a fresh Canal certificate and that authorised representative of the State be heard.