BALBHADRASINHJI I JHALA Vs. JAYENDRAKUMARIBA

JUDGEMENT

(1.) By way of present petition preferred under Article 227 of the Constitution of India, the petitioner has prayed for issuance of appropriate writ and order and to quash and set aside the judgment and order dated 15.02.1986 passed by the learned Mamlatdar and Agricultural Land Tribunal, Patdi, order dated 30.06.1986 passed by the Deputy Collector and order dated 19.08.1988 passed by the learned Gujarat Revenue Tribunal in Revision Application No. TEE-BA-852-1986.

(2.) The brief facts of the petition are as under:

(3.) Being aggrieved by and dissatisfied with aforesaid orders, the petitioner has preferred present petition mainly on the ground that the petitioner was declared erstwhile ruler of State of Lakhtar by the President of India after the death of his father-late Shri Idrasinhji Jhala, and therefore, in the said capacity and under the Special act, the property of the petitioner was considered as private property by the officers of the Central Government and by the President of India, and therefore, the provisions of Land Ceiling Act are not applicable to the land in question. It is submitted that all the authorities below without properly appreciating the specific fact, passed the impugned orders and declared the land as surplus.