AMBELAL KASANJI PATEL Vs. STATE OF GUJARAT

JUDGEMENT

(1.) xxx xxx xxx.

(2.) The case of the appellants was that they were holding land admeasuring 237 acres and 27.5 vighas in village Ghej, Taluka Chikhali, Dist. Valsad. The Mamlatdar & Agricultural Lands Tribunal, Chikhli held that the appellants were not holding surplus land under the Agricultural Lands Ceiling Act, 1960 (hereinafter referred as "the Act"). That order was taken in revision by the Deputy Collector, who interfered with the order passed by the Mamlatdar. According to the Mamlatdar, the appellants were entitled to five units whereas according to the Deputy Collector, the appellants were entitled to only three units. The Deputy Collector after recording a finding that the appellants were entitled to three units, remanded the matter to the Mamlatdar to decide the same in accordance with law. The said order was confirmed by the Revenue Tribunal in Revision and also by the learned single Judge in Special Civil Application. Even Review Application was also rejected.

(3.) xxx xxx xxx.