MANILAL SHIVLAL Vs. STATE OF GUJARAT

JUDGEMENT

(1.) By means of this petition, the petitioner has sought for quashing the order dated 6.6.1992 of the State Government at Annexure "B" passed under Sec. 34 of the Urban Land (Ceiling and Regulation) Act, 1976 (hereinafter referred to as the Act). The following items of the property of the petitioner have been considered under Sec. 6( 1) of the Act. Surat city (1) Survey No. 3/4806/A (2) Survey No. 3098/A (3) Survey No. 3096/A (4) Survey No. 4413 Total 10069 sq. mtrs.

(2.) Property in Surat city. (1) Survey No. 3/2322 140 sq. mtrs. (2) Survey No. 3/2323 176 sq.mtrs.

(3.) Property of village Piplod survey No. 84, admeasuring 2428 sq. mtrs.