BHANABHAI KHALPABHAI PATEL Vs. COLLECTOR OF DAMAN

JUDGEMENT

(1.) By the impugned order the Collector of Daman forfeited in favour of the Government under S.8C of the Daman (Abolition of Proprietorship of Villages) Regulation, 1962, hereinafter referred to as the Regulation , the land belonging to the respondent No. 4, 4A, his brother Cawas and his mother Freni and transferred to the petitioner by the deed dated November 5, 1968.

(2.) The case of the petitioner is as follows :-

(3.) The case of the respondents is as follows :-