UKHADBHAI CHAGANBHAI ADIVASI Vs. DEPDUTY COLLECTOR

JUDGEMENT

(1.) IN the petition, following prayers are made :

(2.) SHORTLY stated facts are as follows :

(3.) INSOFAR as the challenge to the order of the Deputy Collector confiscating the land is concerned, the same cannot be permitted to the petitioner at this stage. Admittedly from 1979 till filing of the petition in the year 1992, no challenge has been made to the said order. After such an inordinate delay, challenge cannot be permitted to be reopened. Further in the meantime, the parties acted on the said order, requested for grant and re-grant of land in their favour. Both sides thus acquiesced in the order passed by the Deputy Collector in the year 1979 and confiscation of land in the Government has thus become final.