AIR 1997 GUJARAT 166

Gujarat High Court

Hon'ble Judge(s): S. K. Keshote , J

Constitution of India , Art.14— Arbitrary action - Forfeiture of land - Validity - Land forfeited on ground, that it is new tenure - Same not shown to be inalienable or impartible in revenue record in that regard - Action initiated nine years after purchaser got it mutated in his name - Morever, it is cancelled by Government Counsel that even new tenure could be alienated- Only premium @page-Guj167is to be fixed and has to be paid - Collector directed to determine amount of premium - Order of forfeiture quashed and purchaser directed to pay amount of premium on receipt of demand. Bombay Land Revenue Code (5 of 1879) , S.73A— (Para 6)