MUMTAZBANU Vs. NASIMBANU MAHEBUBKHAN

JUDGEMENT

(1.) BY way of this petition under Articles 226 and 227 of the Constitution of India, the petitioners have prayed for an appropriate writ, order and/or direction, quashing and setting aside the impugned order dated 05/11/1989 passed by the Additional Chief Secretary, Revenue Department, State of Gujarat in Revision Application No.337/1986, by which, Revisional Authority has quashed and set aside the order passed by the Deputy Mamlatdar and Collector and consequently quashed and set aside the mutation entry No.3061.

(2.) MR.Kaushal Pandya, learned advocate appearing on behalf of the petitioners has vehemently submitted that as mutation entry No.3061 was pursuant to the consent decree dated 1/5.10.1982 passed by the learned Civil Court in Regular Civil Suit No.2076/1979, Revisional Authority ought to have confirmed the orders passed by all the authorities below certifying mutation entry No.3061.