MAHESHBHAI DAYALAL VADALIYA Vs. CHIEF SECRETARY

JUDGEMENT

(1.) RULE returnable forthwith. With the consent of the learned advocates for the respective parties, the petition was taken up for final hearing on 26.08.2020 and the matter was reserved for judgement. Learned AGP Mr.K.M. Antani waives service of notice of Rule for the respondent-State.

(2.) The petitioner has filed the petition under Article 226 and 227 of the Constitution of India challenging the orders dated 22.08.2019, 04.06.2019 and 28.12.2018 passed by the Secretary (Appeals) who confirmed the order of the Collector and the Deputy Collector respectively, thereby not mutating the entry in the property card in respect of the sale deed dated 31.08.1991 of the land purchased by the petitioner from one Umakant Pandit.

(3.) The facts in brief are as under: