ISHWARLAL RAMCHANDRA JESWANI Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Heard Mr.PJ.Vyas, learned advocate for the petitioner.

(2.) Mr.Vyas, learned advocate for the petitioner contended that the petitioner was holding the land notionally, as he was getting it cultivated through somebody. For that purpose, he invited attention of the Court to 'Kararkhat' dated 'samvat 2034 vaishakh sudi 4'.

(3.) Mr.Satyam Chhaya, learned Assistant Government Pleader for the respondents invited attention of the Court to the relevant part of the order passed by the Joint Secretary (Appeal) dated 22.11.2006 and also relevant part of the order of the Collector.