LABHUBHAI VALJIBHAI GAJERA Vs. SECRETARY APPEALS REVENUE DEPTT

JUDGEMENT

(1.) Present appeal under Clause 15 of the Letters Patent is directed against the judgment and order dated 01.09.2010 passed by the learned Single Judge. The learned Single Judge has, by the said judgment and order, rejected the petition preferred by present appellant.

(2.) The factual backdrop of present appeal can be summarized thus: -

(3.) The appellant claims to be an agriculturist. He purchased on 5th February, 2002, a parcel of land bearing Survey No.22/paiki admeasuring two acres situate in Village Chautra, Taluka Rajula. After the execution and registration of the sale deed, the name of the appellant was mutated in the revenue record.