AMBALAL SOMABHAI PARMAR Vs. STATE OF GUJARAT

JUDGEMENT

(1.) THIS petition challenges order dated 26. 02. 2007 made by respondent No. 2-District Collector, Vadodara in Tenancy Case No. 9 of 2006 in the following circumstances.

(2.) THE petitioners had approached the Mamlatdar and ALT on 08. 02. 2002 under provisions of Section 70 (o) of the Bombay Tenancy and Agricultural Lands Act, 1948. During pendency of the said proceedings, the petitioners had also made written submission dated 22. 01. 2003 and ultimately on 18. 06. 2003 Mamlatdar and ALT had framed an order granting the prayers made by the petitioners. Respondent No. 2 initiated suo motu revisional proceeding in light of circular dated 07. 10. 2005 issued by the State Government and framed the impugned order holding that the application made on 08. 02. 2002 cannot be granted.

(3.) HEARD the learned advocate for the petitioners and learned Assistant Government Pleader appearing for the respondent authorities. 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 appears for the respondents is directed to waive service.