MANCHIBEN THAKOREBHAI PRABHUBHAI PATEL Vs. COMPT AUTHORITY

JUDGEMENT

(1.) THIS petition pertains to proceedings under the Urban Land (Ceiling and Regulation) Act, 1976 ('Ceiling Act' for short) with respect to land bearing survey No. 84 of village Bhestan, District Surat. The land was jointly inherited by Bhikhiben and Chimiben Bhudharbhai and one hand and Thakorbhai Parbhubhai on the other. Both groups of owners filed separate declarations under Section 6(1) of the Ceiling Act at the relevant time in the year 1976 itself.

(2.) SO far as declaration and Bhikhiben and Chimiben is concerned, sequence of events is as follows:

(3.) SO far as the declaration filed by Thakorbhai Parbhubhai is concerned, it followed the following sequence of events: