BHAYABHAI VAJSHIBHAI HATHALIA Vs. STATE OF GUJARAT

JUDGEMENT

(1.) HEARD learned senior advocate Mr. Mihir Joshi with Mr. Majmudar, learned advocate for the petitioners. The petitioners herein are the purchaser of the land in question by a Registered Sale Deed dated 28th July 2008. The grievance of the petitioners is that the names of the petitioners are not mutated in the revenue record on the ground that a Civil Suit, being Regular Civil Suit No. 30 of 2000 and a Revision Application are pending before the Secretary (Appeals) against order dated 3rd July 2010, passed by the Collector, Jamnagar.

(2.) WITHOUT going into the merits in detail, only on the short ground that the law is well-settled by this Court in the case of Jhaverbhai Savjibhai Patel through Power of Attorney holder Ashok J. Patel Vs. Kanchanben Nathubhai Patel and Others, reproted in 2005 (3) GLH 657 that, 'when there is a Registered Sale Deed, an entry must be mutated in the revenue record and validity of document can always be examined by the Competent Court', the matter can be decided.