PATEL DAHIBEN RAMJI JAGMAL Vs. STATE OF GUJARAT

JUDGEMENT

(1.) IT is a clear case of collusion between close relatives in order to defeat provisions contained in the Gujarat Agricultural Lands Ceiling Act ('the said Act' for short).

(2.) BEFORE adverting to the contention on part of the petitioners, few facts need to be noted.

(3.) SIMULTANEOUSLY , Patel Shankar Kana and Kana Hingol have filed Special Civil Application No.11438/1993. Curiously, the stand of the said petitioners is that the land of deceased Mahadevbhai is not of their ownership, but of Dahiben. In other words, they have by filing the petition supported Dahiben in her attempt to challenge the orders passed by the authorities below.