STATE OF GUJARAT Vs. MAHASHANKAR DINMANISHANKAR PUROHIT

JUDGEMENT

(1.) IN view of the averments made in the affidavit dated 16th October, 2008 of Mr. J. B. Patel, Competent Authority and Additional Collector, U. L. C. , Surat that the possession of the land in question was not with the State Government on the date of coming into force of the U. L. C. (Repeal) Act, 1999 (i. e. 30th March, 1999), this Letters Patent Appeal filed by the State Government has abated. The appeal is accordingly disposed of as having abated.