STATE OF GUJARAT Vs. VICTORIA JUBILEE HOSPITAL TRUST

JUDGEMENT

(1.) By way of present appeal under Clause 15 of the Letters Patent, the appellant - State of Gujarat, which appears through its officers, prima facie, appears to be adamant in not complying with the earlier orders passed by this court and has again challenged the oral judgment dtd. 21/10/2019 passed by the learned Single Judge in Special Civil Application No. 12469 of 2016 by which, the land which was granted to the respondent trust way back in the year 1920 was sought to be declared as excess land and intended to confiscate the said land.

(2.) During pendency of this appeal, on several occasions, learned AGP has requested for time to file affidavit before earlier Bench as well as this Bench and has filed their affidavit-in-reply. The rejoinder affidavit has also been filed by the respondent trust.

(3.) The short facts arise from the record are as under:-