DIWANSINH DURSINH ZALA Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Rule. Learned advocate Mr. Himanish Japee and Ms. Jyoti Jani, learned Assistant Government Pleader waives service of notice of Rule on behalf of respective respondents. With the consent of the learned counsel for the parties, this petition was taken up for final hearing.

(2.) The petitioner has filed this petition under Articles 226 and 227 of the Constitution of India challenging the order dtd. 18/10/2011 passed by the respondent No.3 - Collector, Banaskantha at Himmatnagar in R.T.S./Revision/ Case No.38 of 2009 and order dtd. 11/9/2015 passed by the respondent No.2 - Special Secretary, Revenue Department (Disputes) in Revision Application No.MVV/HAKAP/SABAR/67/ 2011. By way of the impugned orders, the mutation entry No.1137, which was mutated in favour of the petitioner on the basis of a registered sale deed dtd. 18/2/2008 came to be cancelled and the said order was confirmed by the revisional authority.

(3.) Brief facts leading to filing of the present petition are as under.