- (1.) Rameshbhai Mathurbhai Patel and others are before this Court being aggrieved by judgment and order dated 26.10.1990 passed by the Gujarat Revenue Tribunal in Revision Application No.TEN.B.A. 345/1986; whereby, the learned Member of Gujarat Revenue Tribunal was pleased to dismiss the application on the point of limitation. The petitioner had filed a review application bearing No.TEN.C.A.No.59/1990 which too came to be dismissed by order dated 4.12.1992 against which, the present petition is filed in the year 1997.
(2.) The petitioner had approached the Gujarat Revenue Tribunal being aggrieved by an order passed by the Deputy Collector, Land Reforms (Appeals), Ahmedabad in Ceiling Appeal No.10 of 1983 which was dismissed by the Deputy Collector by order dated 2.4.1983. The said appeal was filed against the order passed by Mamlatdar & ALT (Ceiling) in Agriculture Land Ceiling Case No.31/37/66/80. The Mamlatdar & ALT pleased to reject all contentions raised by the petitioners by judgment and order dated 18th October, 1982.
(3.) The facts of the case are that the present petitioner No.1 who was minor at the relevant time through his mother Jiviben widow of Mayurbhai Ranchhodbhai was holding total 46 Acres and 14 Gunthas of land at Village, Timba and Village: Jetalpur but they had not filled in the form No.2 under the Agricultural Land Ceiling Act and therefore, they were directed by an order dated 18.7.1980 under Section 16(1) and under Section 10 to fill in the form on Affidavit. As the petitioner had failed at the relevant time, the proceedings under Section 20-21 were initiated and it was in these proceedings, the Mamlatdar had an occasion to pass order dated 18th October, 1982. The facts as they stand and set out in the order of the Mamlatdar that the petitioner was holding various lands at Village: Jetalpur and at Village: Timba. The land at Village: Jetalpur, Taluka: Daskroi was 7 Acres, whereas, the land held at Village: Timba was 39 Acres and 20 Gunthas totaling to 46 Acres 20 Gunthas.;