STATE OF GUJARAT Vs. JAGUBHAI BHANABHAI PATEL

JUDGEMENT

(1.) MR. R. C. Kodekar, learned Assistant Government Pleader, for the petitioner, Mrs. Ketty A. Mehta, learned counsel for the respondent No. 1 and Mr. Saurabh Amin, learned counsel for the respondent No. 2 are heard.

(2.) BEFORE I refer to the facts of the case, I must record that present is a case, where, Mrs. Ketty A. Mehta, learned counsel for the respondent No. 1 and Mr. Saurabh Amin learned counsel for the respondent No. 2, tried their best to mislead this Court by making false statements and misstatements in the Court. With bruised feeling and bleeding heart, I am required to record all what had taken place in the court in presence of Mr. A. J. Patel, Mr. Shital R. Patel, Mr. Dhirendra Mehta, Ms. Neesha Parikh, Dr. Amee Yajnik, learned counsel and each person was listening that how these two advocates, despite repeated warning from the Court, were making false misleading statements to obtain favourable orders.

(3.) TO start, I asked Mr. Amin that whether the order dtd. 29/4/1992 (Annexure-B) passed by the Deputy Collector confiscating 17 Acres land in view of the breach of the terms of the allotment order, was ever challenged by the respondent No. 2, Mr. Amin said in the open Court that the order was challenged before the Collector, who confirmed it and thereafter, it was challenged before the Secretary, who had set aside the order of confiscation and directed regularization of 32 Acres of land in favour of the respondent No. 2.