SONABEN MANGALBHAI Vs. COMPETENT AUTHORITY AND DY COLLECTOR

JUDGEMENT

(1.) By this petition under Articles 226 and 227 of the Constitution of India, the petitioners have challenged the order dated 12.9.1983 passed by the Competent Authority and Deputy Collector, Vadodara under section 8(4) of the Urban Lands (Ceiling and Regulation) Act, 1976 (the Act)(Annexure-D); the order dated 15.3.1999 passed by the Urban Land Tribunal in appeal; the order dated 19.4.1999 passed by the Urban Land Tribunal (Annexure-G) on the petitioner -s application for review as well as entries No.1759, 2171, 2368-3 and 3119.

(2.) Subsequently the petitioners have amended the petition and prayed for the following relief:

(3.) Heard Mr. M.P. Prajapati, learned Advocate for the petitioners and Mr. A.J.Desai Learned Assistant Government Pleader for the respondents.