UDAY AVINASH RAVAL 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.143/1, Sector-1/B, Gandhinagar.

(3.) Mr. Jayant Bhatt, learned advocate for the petitioner has contended that the respondent No.2 vide order dated 14.09.1990, had alloted the plot in question to one Mr.Anantray Purshottamdas Gandhi and the respondent No.3 vide order dated 20.12.1990 had given possession of the said plot to Mr.A.P. Gandhi. Mr.A.P. Gandhi, after completing construction of the residential house on the said allotted plot, had sold the said plot through registered sale-deed on 31.08.1998 vide sale-deed No.3736 to the father of the petitioner i.e. Lt. Mr.Avinash Manishankar Raval. It is contended that the respondent No.2 had issued official order dated 20.03.2004 to remove the name of Mr.A.P. Gandhi and transfer the said plot in the name of the the father of the petitioner. On demise of his father on 15.06.2011, the respondent No.2 had also issued succession certificate on 06.10.2012. It is contended that all the legal heirs of the deceased father of the petitioner relinquished their rights, share, interest and title in favour of the petitioner on 24.06.2013 on the said dated, the deed was also executed. It is contended that the authorities should consider the application and reflect the name of the petitioner on the revenue records as there is no transfer but only on the death of the father of the petitioner only mutation entry is required as per succession.