AIR 1994 GUJARAT 36

Gujarat High Court

Hon'ble Judge(s): D. G. Karia , J

(A) Bombay Tenancy and Agricultural Lands Act (67 of 1948) , S.43, S.32R— Conversion to non-agricultural use - Cancellation of permission - Applicants permanent tenants of land in question - No case that applicants intended to transfer it Section 43 cannot be invoked to cancel permission - After grant of permission land ceases to be agricultural land - Section 32-R @page-Guj37does not apply - Permission cannot be cancelled for failure by tenants to personally cultivate land. (Para 4) (B) Bombay Land Revenue Code (5 of 1879) , S.65— Conversion of land to non-agricultural use - Application for permission by occupier of land - Occupiers of other lands shown to have been given permission - Applicant cannot be refused permission and discriminated. Constitution of India , Art.14— (Para 5) .....