STATE OF GUJARAT Vs. LAKHUBEN MOHANBHAI PATEL

JUDGEMENT

(1.) Heard Mr. Mehta, learned AGP for the petitioner - State, and Mr. Desai, learned advocate for the respondents.

(2.) In present petition, the petitioner - State has prayed, inter alia, that:-

(3.) It has emerged from rival submissions and the details mentioned in the petition that agricultural land bearing survey No.62/1, 62/2, 62/3, 64/1, 64/2, 64/3 and 64/4 admeasuring about 14 acres and 12 gunthas situate at Palanpur, district Banaskantha, came to be sold to protected tenants namely Mali Manga Hala and Mali Mohan Mula in tenancy case No.13 of 1968 subject to the restrictions of Section 43 of the Act. Similarly, agricultural land of survey No.63/1 and 63/2 admeasuring 6 acres and 25 gunthas situated at Palanpur, district Banaskantha, were also sold to same persons in tenancy case No.211 of 1976 subject to the restrictions of Section 43 of the Act.