BHARATBHAI KALABHAI PATEL Vs. COLLECTOR OF PANCHMAHAL

JUDGEMENT

(1.) These two petitions are arising out of dispute regarding mutation entry ordered to be canceled under the impugned orders. In both the petitions, the petitioner and respondent Nos.1 to 3 are common, the respondent No.4 are different being different individual in whose favour subsequent Sale- deed has been executed. However, the facts and contentions raised in both the petitions are same. Hence, at request, both the petitions are taken up jointly for hearing and disposal. The facts are narrated from the Special Civil Application No.5951 of 2015.

(2.) Learned Advocate for the petitioner submitted that the petition is filed with a prayer to quash and set aside the order dated 17/25 November, 2014 passed in RTS/Appeal/No.68/2013 passed by the Collector, Panchmahal by which the order dated 05-07-2013 in RTS/Appeal/No.194/2011 passed by the Deputy Collector was confirmed.

(3.) Learned Advocate for the petitioner submitted that the petitioner was the Power of Attorney holder of the Chairman and Director of the respondent No.3 registered company. On account of financial difficulties faced by the respondent No.3 including the liabilities of the State Agency, the petitioner had undertaken the responsibility to reduce such liabilities. The Power of Attorney was supported by the Bord Resolution of the Company and thereafter, the petitioner has paid an amount of Rs.2,75,00,000/- and the petitioner was given absolute right to deal with the immovable property.