VIJAY HATHISING SHAH Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Heard learned senior advocate Mr.Shalin Mehta with learned advocate Mr.Hemang Shah for the petitioner and learned Assistant Government Pleader Mr.Krutik Parikh for Respondent Nos.1, 2 and 3 - State Authorities. Since the issue involved in this petition is very narrow, with the consent of learned advocates appearing for the respective parties, the matter is decided finally. Hence, Rule. Learned Assistant Government Pleader Mr.Parikh waives service of notice of Rule on behalf of Respondent Nos.1, 2 and 3 - State Authorities.

(2.) By way of this petition, the petitioner has challenged the order dtd. 10/1/2022 passed by the Deputy Collector (Land Reforms and Appeals), Ahmedabad in Ceiling Revision Case No.47 of 2021 whereby the application made by the present petitioner for being joined as party respondent in ongoing proceedings under the Gujarat Agricultural Lands Ceiling Act, 1960 ('the Ceiling Act', for short) in Ceiling Revision Case No.47 of 2021 was rejected.

(3.) ***