MANILAL SHIVARAMBHAI Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Heard Mr.P.J.Vyas, learned advocate appearing for the petitioners and Mr.Samir Dave, learned AGP for respondent No.1. No one is appeared on behalf of the respondent No.2 and Mr.K.K.Trivedi, learned advocate appearing on behalf of the respondent Nos. 3 to 51.

(2.) In the present petition, RULE has been issued by this Court on 3rd February, 1993 and ad-interim relief in terms of Para 15(B) has been granted by this Court.

(3.) The brief facts of the present petition are as under The respondent No.2 was the owner of the revenue survey No. 159 which came to be constituted into block No. 191 situated at Olpad, Taluka Olpad admeasuring 4 acres 10 gunthas. The respondent No.2 had applied under Section 65 of the Land Revenue Code seeking N.A. permission from Taluka Development Officer. The Taluka Development Officer by his order dated 15-2-1982 granted N.A. permission for block No.191 situated at village Olpad, Taluka Olpad on certain terms and conditions stated in the order. The land in question has been purchased by the petitioner by registered sale deed dated 12-4-1982 for Rs.69,999.00 from the respondent No.2. Necessary entry No. 4995 in village Form No. 6 came to be made on 7-10-1983 and the said entry came to be certified on 23-1-1984. The said land has been purchased by the petitioner jointly and thereafter the said land has been sold by the petitioners to different persons in different plots by registered sale deed to respondent Nos. 3 to 72. The petitioners have been paying N.A. assessment of the lands in question.