Gujarat High Court
Legal Heirs Of Deceased Chhanaji ... vs The State Of Gujarat on 22 May, 2026
NEUTRAL CITATION
C/SCA/7576/2026 ORDER DATED: 22/05/2026
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IN THE HIGH COURT OF GUJARAT AT AHMEDABAD
R/SPECIAL CIVIL APPLICATION NO. 7576 of 2026
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LEGAL HEIRS OF DECEASED CHHANAJI RAMTUJI & ORS.
Versus
THE STATE OF GUJARAT & ORS.
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Appearance:
MR HRIDAY BUCH With MR K B VIRVADIYA(11272) for the Petitioner(s) No.
1,1.1,1.2,1.3,1.4,1.5
MR BRIJENSINGH THAKUR, AGP for the Respondent(s) No. 1,2,3
MR VIMAL A PUROHIT And JALAK PIPALIYA on behalf of MR VISHAL C
MEHTA(6152) for the Respondent(s) No. 4,4.1,5,6,7
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CORAM:HONOURABLE MR. JUSTICE R. T. VACHHANI
Date : 22/05/2026
ORAL ORDER
1. By way of filing the present petition, the petitioners have sought the following reliefs:
"10(A) YOUR LORDSHIPS may be pleased to issue a writ of mandamus or a writ in the nature of mandamus or any other appropriate writ, order or directions quashing and setting aside the impugned order dated 11.05.2026 passed by the learned Deputy Collector (Land Reforms) in Ganot Appeal Case No. 123 of 2024 (at ANNEXURE-A); 10(B) During the pendency and final disposal of the present petition YOUR LORDSHIPS may be pleased to stay further operation, implementation and execution of the impugned order dated 11.05.2026 passed by the learned Deputy Collector (Land Reforms) in Ganot Appeal Case No. 123 of 2024 (at ANNEXURE-A);"
2. On advance copy, learned AGP waives service of notice for and on behalf of respondent Nos. 1, 2, and 3. Learned advocate for the respondent Nos. 4 to 7, waives service for and on behalf of respondent Nos. 4 to 7.
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3. After arguing the matter at length, learned advocate for respondent Nos. 4 to 7 submitted that he has no objection if the matter is remanded back to the Deputy Collector (Land Reforms), Ahmedabad for fresh consideration of the issue qua delay only, which in fact does not seem to have been appreciated.
4. Thus, without delving much into the several contentions raised by the parties, so also as dealt with by the learned Deputy Collector (Land Reforms), Ahmedabad, and considering the fair submissions advanced by the learned advocate for respondent Nos. 4 to 7, so also the same having been acknowledged by the learned AGP for respondent Nos. 1 to 3, the impugned order dated 11.05.2026 passed by the learned Deputy Collector (Land Reforms) in Ganot Appeal Case No. 123 of 2024 stands quashed and set aside, with a direction to respondent No. 2 to take up the matter for hearing afresh on the aspect of considering the issue of delay only.
5. It is made clear that this Court has not entered into the merits of the matter, and the learned authority would be at liberty to consider all contentions that may be raised by the parties in accordance with law.
6. Considering the age of the matter, both the parties would solicit their cooperation to the concerned authority, who in turn would make an effort to decide the same as expeditiously as possible. Direct service is permitted today.
(R. T. VACHHANI, J) MVP Page 2 of 2 Uploaded by MR.MITESH VIJAYBHAI PANCHAL(HCD0065) on Fri May 22 2026 Downloaded on : Sat May 23 00:10:41 IST 2026