Gujarat Prevention of Fragmentation and Consolidation of Holdings Act, 1947 - Sections 2(4) and 31(2) - Eviction - having purchased the land in the year 2007 after parting with valuable consideration, the appellant cannot be condemned without providing him a full opportunity to put forth his case with supporting evidence - Accordingly, This Court allow this appeal and set aside the orders passed by the Gujarat High Court as well as the orders passed by the authorities and remand the matter for consideration afresh on facts and law. - Supreme Court of India Judgements