All Civil Appeals contest the legitimacy of Section of the Gujarat Tenancy and Agricultural Lands Act which regulates land transfers The appeals also dispute a government resolution from July regarding ... premium rates for land use conversion and challenge the minimum land valuation established by the Jantri list since December Following the dismissal of initial challenges in the Gujarat High Court a Division Bench affirmed these dismissals on May leading to a collective of Civil Appeals that address primarily analogous issues with some case- specific distinctions