MANSUKHBHAI HARIDAS KANABAR Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Rule. Ms.Nisha Thakore, learned AGP waives service of rule for the respondents-State.

(2.) This petition under Article 226 of the Constitution of India is filed seeking directions for quashing and setting aside the order dtd. 14/2/2020, passed by the S.S.R.D. in Revision Application No.MVV/HKP/Amal/87/2019, which confirms the order dtd. 19/11/2019 passed by the Collector in Suo-Motu proceedings numbered as RTS Nondh Revision No.58/2018. It is further prayed to direct the Mamlatdar, Tal:Bagasara, Dist:Amreli to restore the Entry Nos.718, 831 and 1251 in the revenue record.

(3.) It is submitted that petitioner nos.1, 2, 3 and 4 had purchased land bearing Survey No.52/1 paikee 3 paikee 2 situated at Jethiyavadar, Tal:Bagasara, Dist:Amreli admeasuring 0/41/48 Hec. Are. Sq.Mtrs. from the petitioner no.5 on 9/3/2005 by way of sale-deed No.31/2005. The same had been mutated in the revenue record on 21/6/2007 vide Entry No.831. Thereafter, the Collector, Amreli, in exercise of suo motu power issued show cause notice dtd. 25/2/2019 to the petitioner nos.1 to 5 directing the petitioners to furnish the proof of their being agriculturist.