DHOLUBEN JASABHAI GOHIL Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Present petition is filed by the petitioner praying to quash and set aside order passed by Revenue Secretary (Appeals) dtd. 30/7/2015 in Revision Application No. MVV/HKP/AML/112/2013 (Annexure-A) as well as the order passed by District Collector, Amreli, in Revision Case bearing No. 88/2013 dtd. 29/10/2013 (Annexure-B).

(2.) The brief facts of the case are that one Gigubhai Panchabhai Gohil-grandfather of the petitioner was an agriculturist tilling the land bearing Survey No. 212, 219 and 485 which is evident vide Entry No. 176. Thereafter, vide promulgation order dtd. 1/10/1954 one Jasabhai Gigabhai Gohil, father of the petitioner came to be shown as the legal heir of Gohil Gigu Pancha by Entry No. 176, which came to be mutated in the revenue record vide Entry No. 1066 dtd. 2/1/1979. The petitioner states that thereafter said Jasabhai Gigabhai Gohil was tilling the said land. Thereafter, Jasabhai Gigabhai Gohil had obtained financial facility from Vikas Bank, but he could not repay the same and, therefore, the said land came to be vested in the Government vide entry No. 1087 dtd. 7/6/1980.

(3.) Heard Mr. Yogesh Ravani, learned advocate for the petitioner, Ms. Dhwani Tripathi, learned AGP for respondent nos. 1 to 3 and Mr. M.B. Parikh, learned advocate for respondent nos. 4 and 5.