PUSHPANJALI OWNERS ASSOCIATION Vs. STATE OF GUJARAT

JUDGEMENT

(1.) To appreciate the submissions made by the learned advocate for the petitioner, a brief history of events leading to this petition would be necessary.

(2.) The petitioner is an association of persons and has purchased sub-plots No. 1 and 7 out of a plot of land bearing Final Plot No. 84 of TP Scheme No. 2, Thaltej. [The land comprising of Final Plot No. 84 of TP Scheme No.2, Thaltej admeasuring 3642 sq. mtrs. Shall be referred to hereinafter as the said land].

(3.) Revabhai Zenabhai was the owner of the said land. Apparently, he became a deemed purchaser thereof being a tenant and purchased the land under the provisions of the Bombay Tenancy and Agricultural Lands Act [hereinafter referred to as the Tenancy Act].