GULAMHUSEIN I. CHOPDA Vs. STATE OF GUJARAT

JUDGEMENT

(1.) The present petition has been filed by the petitioner above -named under Article 227 of the Constitution of India for appropriate writ, order or direction for quashing and setting aside the judgment and order dated 21 -9 -1988 passed by the learned Gujarat Civil Services Tribunal, (for short, 'the Tribunal'), Gandhinagar in Appeal No. 344/87 and further directing the respondents herein to drop the departmental enquiry started against the petitioner.

(2.) The facts leading to the present petition may be briefly stated as follows?: The petitioner above -named, was working as Dy. Mamlatdar, at relevant point of time, in Dhandhuka Taluka of Ahmedabad District. An agricultural land of village Khasta in that Taluka and District, bearing Survey No. 433 admeasuring 3 acres, 7 gunthas, was running in the name of one Natubhai Pratapsingh. An application was made to the Talati -cum -Mantri of the aforesaid village stating that 35 persons named in the application, were jointly cultivating the same and, therefore, they were having equal share in the said land and, therefore, their names may be introduced in the revenue record of rights as co -owners. Accordingly, the Talati -cum -Mantri of the said village made an entry on 28 -5 -1981, the date on which the application was received by him, in village Form No. 6 at entry No. 738. Thereafter, the learned Assistant Collector found as follows?: