PRABHUDAS PREMJIBHAI Vs. STATE OF GUJARAT

JUDGEMENT

(1.) The petitioner submits that two lands were gifted by registered gift deeds to the minor son before commencement of the Urban Land (Ceiling & Regulation) Act, 1976 (hereinafter referred to as "the Act" for brevity), i.e. 2.2.1976. Therefore, this land could not have been included in the holding.

(2.) The appellate authority has considered this aspect and relying upon Sec. 4(4)(a) of the Act, has held that this land is required to be included in the holding. Sec. 4(4)(a) and (b) reads as follows : Section 4(4)(a) :

(3.) In this view of the matter, this petition has no merit and is dismissed. Rule is discharged. Interim relief vacated. Order as to costs.