MANUBHAI KODARLAL PATEL Vs. STATE OF GUJARAT

JUDGEMENT

(1.) By way of this petition, the petitioner has prayed to direct the respondent-authority to decide the application dated 28.04.2010 preferred by the petitioner in pursuance of the order passed by this Court in L.P.A. No.912/1997 dated 06.10.1998.

(2.) The facts in brief are that the petitioner is the owner of the land admeasuring 24 acres 33 gunthas situated in Village Navanagar & Dharisan, Taluka Dehgam, District Gandhinagar. After holding necessary inquiry, vide order dated 09.02.1977, the authority concerned held that the petitioner does not possess any excess land. However, the said order was taken in suo motu revision by the Dy. Collector, who remanded the matter to the Mamlatdar concerned for deciding the case afresh. Pursuant to the remand, the Mamlatdar concerned recorded the finding that the petitioner was in possession of 3 acres 28 gunthas of land in excess.

(3.) Being aggrieved by the said order, the petitioner preferred an appeal before the appellate authority. However, the same came to be rejected. Against the said order, the petitioner filed Revision Application before the Gujarat Revenue Tribunal. However, the same was also rejected.