ORAL JUDGMENT
1. The petitioners, by this petition, have prayed for the reliefs, inter alia, to quash and set aside the orders of the Mamlatdar at Annexure-A, of the Assistant Collector - Annexure-B and the order of the Tribunal - Annexure-C, whereby the Tribunal has at the most granted three units and the remaining land admeasuring 157 acres 31 guntha is declared as excess land.
2. I have heard Mr. Barot, learned Counsel for the petitioners and Mr. Jayswal, learned AGP for the respondents.
3. It appears from the order passed by the lower authorities that there are concurrent findings of facts on the aspect that the land is actually used for agricultural purpose, so as to be included for the purpose of computation in the holding of the land owner. On the question of law, the provisions of Section 17 of the Gujarat Agricultural Lands Ceiling Act, 1960 is considered and the three units have been granted, having found upon the fact-finding inquiry by the lower authorities that the lands were cultivable land.
4. No other infirmity is brought to the notice of this Court.
5. Under these circumstances, the present petition is meritless. Hence, dismissed. Rule is discharged. No order as to costs.