Gujarat High Court
Dr vs Vitthalbhai on 16 March, 2010
Author: M.R. Shah
Bench: M.R. Shah
Gujarat High Court Case Information System
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SA/56/2010 2/ 2 ORDER
IN
THE HIGH COURT OF GUJARAT AT AHMEDABAD
SECOND
APPEAL No. 56 of 2010
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DR
BALVANTSINH GULABSINH ZALA - Appellant(s)
Versus
VITTHALBHAI
DANABHAI VANKAR & 4 - Defendant(s)
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Appearance :
HL
PATEL ADVOCATES for
Appellant(s) : 1,
None for Defendant(s) : 1 -
5.
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CORAM
:
HONOURABLE
MR.JUSTICE M.R. SHAH
Date
: 16/03/2010
ORAL
ORDER
ADMIT.
Following substantial questions of law arise for determination of this Court.
(A) Whether plaintiff on the basis of the occupancy and the order passed by the Collector under Section 73AA of the Bombay Land Revenue Code, 1879 can sue against the defendants who are non-trible for the relief payed in the suit ?
(B) Can the defendants, who are non-trible retain their possession over the restricted tenure land covered under Section 73AA of the Bombay Land Revenue Code merely on the basis of the long possession and that too, when they do not have any valid registered sale-deed and conveyance deed in their favour ?
(C ) Can long possession of the portion of the land in dispute, which was restricted tenure land under Section 73AA of the Bombay Land Revenue Code without any document to support the legality of the possession, confer right to retain possession of the defendants ?
(M.R.SHAH, J.) (ashish) Top