KISHORESINH NATVERSINH ANKRODIA Vs. STATE OF GUJARAT

JUDGEMENT

(1.) THE petitioner has challenged an order dated 31. 7. 1992 passed by the Gujarat Revenue Tribunal in Revision Application No. TEN. B. S. 37 of 1989.

(2.) THE petition pertains to Gujarat Agricultural Land Ceiling Act, 1960 ('the Act' for short ). Proceedings under the Act were initiated against the petitioner, wherein, the Mamlatdar, Mangrol, ultimately, passed order on 12. 3. 1987 holding that the petitioner holds 13 acres and 38 gunthas of jirayat land as excess. Equivalent irrigated area of 4 acres and 26 gunthas was therefore, ordered to be surrendered by the petitioner.

(3.) THE petitioner challenged the said order before the Deputy Collector, who, vide order 19. 10. 1988, not only turned down the challenge of the petitioner, increased the excess land to 18 acres and 15 gunthas. The petitioner approached the Gujarat Revenue Tribunal against the order of the Deputy Collector. The Tribunal, by its impugned order dated 31. 7. 1992, held that the Deputy Collector could not have increased the excess land since there was no notice issued to the petitioner in this regard. Declaration of further excess land was, therefore, set aside. With respect to declaration of 13 acres and 38 gunthas made by the Mamlatdar, the order was sustained. The petitioner has, therefore, filed this petition challenging the said order passed by the Gujarat Revenue Tribunal.