PATEL VIRABHAI DEVABHAI Vs. STATE OF GUJARAT

JUDGEMENT

(1.) The petitioner above named has filed this Special Civil Application under Article 226 and 227 of the Constitution of India read with the provisions contained in the Bombay Land Revenue Code, 1879.

(2.) The facts of the case of the petitioner may be briefly stated as follows:-

(3.) The petitioner purchased land bearing S.No.63/2 admeasuring A.0 34 gs situated in the sim of Village Modana-Gadh from the respondent no.2 to 4 under a registered sale deed dated 11.7.1974. The petitioner also purchased land S.No. 63/1 admeasuring A-1-10 Gs. situated in Madana-Gadh on 12.4.1982 from Thakor Cheji Tejaji, Thakor Genaji Tejaji and Thakor Kachraji Tejaji who happen to be the sons of Respondents No.2 to 4's father's brother. The land held by the said three persons is also pasayata land. The subsequent transaction of sale is regularised by the authority by imposing fine of Rs.50.00 on the petitioner pursuant to Government Resolution dated 11.6.1968 which has been placed at Annexure A to the petition.