BHARATSINH S/O HANUBHA JASHWANTSANG AGARSANG AND OTHERS AND 3 Vs. UKARADI GANOTIA COOPERATIVE AGRICULTURE AND GOPALAK MANDAL AND 38

JUDGEMENT

(1.) By this application under Article 227 of the Constitution of India, the applicants have prayed for the following reliefs:-

(2.) The applicants herein claim to be the landlords of the lands bearing Revenue Survey No. 52 paiki and Revenue Survey No. 63 situated at village Udherojpura, Taluka-Mandal, Dist.-Ahmedabad. The respondent No.1 is a Co-operative Agriculture and Gopalak Mandali and claims to be the tenant of the land in question past couple of years.

(3.) It appears from the materials on record that the Mandali was declared as a tenant cultivating the land in question way back on 13th March, 1965, vide an order passed by the Mamlatdar and ALT. The entire tenancy proceedings attained finality way back in the year 1965.