Gujarat High Court
Mekaddada Akhada Mahant And Trustee ... vs Mamlatdar And Krushi Panch Bhuj on 5 May, 2025
Author: Sunita Agarwal
Bench: Sunita Agarwal
NEUTRAL CITATION
C/LPA/597/2025 ORDER DATED: 05/05/2025
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IN THE HIGH COURT OF GUJARAT AT AHMEDABAD
R/LETTERS PATENT APPEAL NO. 597 of 2025
In R/SPECIAL CIVIL APPLICATION NO. 2100 of 2025
With
CIVIL APPLICATION (FOR STAY) NO. 1 of 2025
In R/LETTERS PATENT APPEAL NO. 597 of 2025
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MEKADDADA AKHADA MAHANT AND TRUSTEE THROUGH MAHANT
MURJI RAJA GURU KANJI RAJA
Versus
MAMLATDAR AND KRUSHI PANCH BHUJ
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Appearance:
MR CHIRAGKUMAR M DESHANI(11141) for the Appellant(s) No. 1
MR MR VYAS(995) for the Appellant(s) No. 1
MS.HETAL PATEL, ASST.GOVERNMENT PLEADER for the
Respondent(s) No. 1
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CORAM:HONOURABLE THE CHIEF JUSTICE MRS. JUSTICE
SUNITA AGARWAL
and
HONOURABLE MR. JUSTICE PRANAV TRIVEDI
Date : 05/05/2025
ORAL ORDER
(PER : HONOURABLE THE CHIEF JUSTICE
MRS. JUSTICE SUNITA AGARWAL)
1) Heard the learned counsel for the appellant and perused the
record.
2) The present Letters Patent Appeal is directed against the
judgment and order dated 19.02.2025 passed by the learned Single
Judge in dismissing the writ petition as misconceived noticing that
no details, whatsoever, has been given by the petitioner about any
proceeding having been initiated against the Trust under which, the
Mamlatdar and ALT is trying to take possession of the property
belonging to the Trust.
NEUTRAL CITATION
C/LPA/597/2025 ORDER DATED: 05/05/2025
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3) It is sought to be submitted by the learned counsel for the
petitioner that the Mamlatdar and ALT is visiting the property in
question after every three days and is threatening the petitioner
that he would take possession of the property in question. The
statement made at the bar is not supported by any averments made
in the original writ petition and as such cannot be appreciated.
4) We may record that in the writ petition, the petitioner claims
to be the Mahant and Trustee of the Trust known as Makaddada
Akhada Trust, Dhrung which is a registered trust under the Bombay
Public Trust Act and the rules made thereunder.
5) Only averment made in the writ petition in one paragraph, i.e.
paragraph No.2.1 is that the respondent Mamlatdar is trying to take
possession of the Trust and give others for the reasons best known
to him by using powers granted under the Gujarat Land Revenue
Code and Rules thereby abusing the power knowing fully well that
the possession of the property more than 60 years cannot be taken,
assuming that the person may be in illegal possession as per the
Gujarat High Court and Supreme Court judgments and thereby,
abuse the power granted under the Gujarat Land Revenue Code.
6) Taking note of the above averments made in the writ petition,
it is clear that the petitioner has not given any detail of the notice or
any proceeding having been undertaken by the Mamlatdar and ALT
in exercise of the power granted under the Gujarat Land Revenue
Code and the Rules made thereunder. The question of misuse of
power by the said officer, therefore, cannot be examined.
NEUTRAL CITATION
C/LPA/597/2025 ORDER DATED: 05/05/2025
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7) Further compilation given by the learned counsel for the
appellant during the course of argument on various legal principles
of separation of power, Doctrine of Public Trust and Public
Accountability, right of the accused under the Constitution,
principles of criminal law, right to shelter and permissibility of the
collective punishment, cannot be looked into.
8) In absence of correct and complete details with respect to the
cause of action for filing the writ petition, no infirmity can be
attached to the order passed by the learned Single Judge.
9) The appeal stands dismissed being misconceived.
Consequently, the connected Civil Application also stands disposed
of.
10) However, we may note that the learned Single Judge has
clarified that the petitioner / appellant is at liberty to initiate
appropriate proceedings in law.
(SUNITA AGARWAL, CJ )
(PRANAV TRIVEDI,J)
SAHIL S. RANGER
