CHIMANLAL CHANNALAL PATEL Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Heard Mr.Jayant Bhatt, learned advocate with Mr. Jeet Bhatt, learned advocate for the petitioner.

(2.) The present petition has been filed by the petitioner - subsequent purchaser with the prayer that the respondents be directed to consider the name of the petitioner on the revenue records of the residential plot No. 677/1, Sector 7-B, Gandhinagar.

(3.) Mr.Jayant Bhatt, learned advocate for the petitioner would contend that the sale was pursuant to a permission granted by the respondents and the registered sale deed was prior to the order passed in SLP on 02.11.2012. The authorities, therefore, should consider the application and mutate the name of the petitioner in the revenue records.