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Gujarat High Court

Bhanabhai Bapudiyabhai Patel vs State Of Gujarat Thro on 15 March, 2013

Author: Harsha Devani

Bench: Harsha Devani

  
	 
	 BHANABHAI BAPUDIYABHAI PATEL....Petitioner(s)V/SSTATE OF GUJARAT THRO SECRETARY
	 
	 
	 
	 
	 
	 
	 
	 
	

 
 


	 


	C/SCA/2993/2013
	                                                                    
	                           ORDER

 

 


 
	  
	  
		 
			 

IN
			THE HIGH COURT OF GUJARAT AT AHMEDABAD
		
	

 


 


 


SPECIAL CIVIL
APPLICATION NO.2993 of 2013
 


 


 

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BHANABHAI BAPUDIYABHAI
PATEL....Petitioner(s)
 


Versus
 


STATE OF GUJARAT THRO
SECRETARY  &  4....Respondent(s)
 

=============================================
 

Appearance:
 

MR
SATYAM Y CHHAYA, ADVOCATE for the Petitioner(s) No.1
 

GOVERNMENT
PLEADER for the Respondent(s) No.1
 

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CORAM:
				
				
			
			 
				 

HONOURABLE
				MS. JUSTICE HARSHA DEVANI
			
		
	

 


 

 


 


 


Date : 15/03/2013
 


 


 


 

 


ORAL ORDER

1. Mr. Satyam Chhaya, learned advocate for the petitioner has drawn the attention of the court to the provisions of sub-section (4) of section 73AA of the Bombay Land Revenue Code, 1879 to submit that under the said provision, the Collector either suo motu at any time or on an application made by the transferor or his successor in interest at any time within three years from the said date (27/12/1985) or the date of such transfer, whichever is later, after issuing the notice to the transferee or his successor in interest as the case may be, can take action under the provisions of section 73AA of the Code. It is inter alia submitted that in the present case, proceedings under section 73AA have been initiated at the instance of the successor in interest of the tribal transferor and as such, such application was required to be made within three years from the date of transfer whereas in the facts of the present case, such application has been made after a period of about twenty-five years from the date of such transfer. Under the circumstances, the Collector could not have entertained such application.

2. In view of the submissions advanced by the learned advocate for the petitioner, issue notice returnable on 29th April, 2013. in the meanwhile, the parties shall maintain status quo in respect of the subject land.

Direct Service is permitted.

( Harsha Devani, J. ) hki Page 2 of 2