KEYURBHAI KANTIBHAI PATEL Vs. STATE OF GUJARAT

JUDGEMENT

(1.) The short facts of the case are that as per the petitioner, the quarry was taken over by him from Parul Metal Quarry under the Agreement entered into on November 1984, with the fixtures and machineries and the petitioner was carrying on the business in the name and style of Ganesh Metal Quarry since 1984 and as per the petitioner, name of the firm was also entered into the revenue record of village Form No. 7 & 12 since 1984-1985 and the petitioner has approached to this Court by way of the present petition complaining that the order for eviction is passed under Bombay Land Revenue Code (hereinafter referred to as 'the Code') without giving any opportunity of hearing. This Court (Coram:A.N. Divecha, J.) on 01.02.1996 passed the following order:

(2.) Thereafter, on 29.02.1996, this Court (Coram:A.N.Divecha,J.)had passed the following Order:

(3.) I have heard Mr. Vyas for the petitioner and Mr. Soni, learned AGP for the State Authorities.