NANDINIBEN NAROTTAMBHAI JIVANBHAI Vs. STATE OF GUJARAT

JUDGEMENT

(1.) THE petitioner called upon respondent No. 3 vide application dated 31. 08. 2007 to pass an appropriate order in terms of provisions of section 70 (0) of The Bombay Tenancy and Agricultural Lands Act, 1948. Accordingly, order dated 29. 9. 2003 came to be made by the Authority. Thereafter, it appears that necessary mutation entry has not been made and certified by respondent No. 3 Authority in light of circular dated 7. 10. 2005 issued by the State Government.

(2.) IN light of the fact that the issue stands concluded by a judgment of this Court, the matter is taken up for final hearing and disposal. RULE. Learned Assistant Government Pleader appearing for the respondents is directed to waive service.

(3.) HEARD learned Advocate appearing for the petitioner and learned Assistant Government Pleader. It is not necessary to set out facts and contentions in detail.