DARGIBEN DINESHBHAI PATEL Vs. DEPUTY COLLECTOR, DHANERA

JUDGEMENT

(1.) Since the question of law and facts involved in these petitions are identical, they are heard together and are being decided by way of a common order. The facts are drawn from Special Civil Application No. 16407 of 2020 for the purpose of adjudication.

(2.) The petitioners challenge a common order dated 03. 11.2020 passed by the Deputy Collector, Dhanera in Revision Application No. 49 of 2019 setting aside the order dated 08.01.2019 passed by the Mamlatar, Dhanera in Dispute Case No. 14 of 2018 and thereby rejecting the entry no. 9608 posted on 04.10.2018. This challenge is on the ground that the action on the part of the Deputy Collector, Dhanera is wholly without jurisdiction and contrary to the judgment and decree dated 27.03.2017 passed by the Principal Civil Judge, Dhanera in Regular Civil Suit No. 06 of 2011.

(3.) This concerns agricultural land bearing Survey No. 154 (Old Survey No. 235) admeasuring 25,879 Sq. Mtrs owned by Sahebkhan Hayatkhan Sipai. This land was perpetually leased for 99 years to Shri Bhikha Jetabhai Rabari by registered document dated 09.11.1959 and his name was mutated vide entry no. 866.