STATE OF GUJARAT Vs. HARIJAN HARIBHAI GOVINDBHAI

JUDGEMENT

(1.) The order impugned in these petitions is a common order dated 18.10.2012, passed by the Additional Secretary, Revenue Department (Appeals), Ahmedabad, in Revision Application Nos.66 of 2009, 70 to 74 of 2009, 76 to 80 of 2009, 82 of 2009, 84 to 88 of 2009, 92 to 94 of 2009 and 97 of 2009 giving rise to the corresponding total twentyone petitions. 1. 1 As the facts are similar and the issue identical, the petitions were taken for hearing together to be treated by this single order.

(2.) Heard learned Assistant Government Pleader Mr.Manan Mehta for the State - the petitioner in each of the petitions.

(3.) It appears that different portions of land out of traverse survey numbers were allotted as new tenure land to 101 individual persons by the Deputy Collector, Limbdi, as per his order dated 20.08.1970. The land was granted to carry out agricultural activities. The Collector found that most of the allottees had been utilizing the land. Therefore, on 08.02.1984, the Collector issued notice under Section 79 of the Gujarat Land Revenue Code. The allotment in each case came to be cancelled on 08.02.1984.