YOGESH NAVINCHANDRA RAVANI Vs. RAJIBEN JENAJI

JUDGEMENT

(1.) By filing this petition under Arts. 14, 19 and 226 of the Constitution of India, the petitioner has mainly sought for the following relief:-

(2.) Heard learned Senior Counsel Mr.Bhatt appearing with Mr.Vivek Bhamre, learned advocate for the petitioner and learned AGP, Mr.Nikunj Kanara for respondent no.14 and 15 and learned advocate Mr.Ankit Shah appearing for respondent nos.7, 8 and 9. Though other respondents are served, they have not appeared.

(3.) Brief facts of the case are that the petitioner has challenged initiation of proceedings being RTS/Appeal/Case No.1/2021, relating to revenue entry no.2270 dated 16/3/1943, after a period of 78 years, as initiation of proceedings itself is without jurisdiction as per the provisions of the Gujarat Land Revenue Code. According to the petitioner, one Mohanji Bavaji was the owner of the land bearing Revenue Survey No.473/1 and 473/2 of Village-Makarba, who has passed away on 10/12/1942. After the death of Mohanji Bavaji, name of Punaji Mohanji was mutated in the revenue record by entry no.2270 in the year 1943.