PATEL MAHENDRABHAI BHAILALBHAI Vs. STATE OF GUJARAT

JUDGEMENT

(1.) The land in question is an agricultural land situated at Village-Narol, Taluka and District-Ahmedabad bearing survey no.41.

(2.) The land in dispute was originally in possession of the father of the petitioner no.1 as a tenant under the Bombay Tenancy and Agricultural Lands Act under Section-32(G). The father was cultivating the land.

(3.) On 11/02/1981 the proceedings under Section 43 of the Tenancy Act came to be initiated by the Deputy Collector and the said land came to be transferred in the name of Bhailalbhai Patel being the father of the petitioners herein as restricted tenure land.