DELVADIYA (THAKOR) PRAKASHJI DHARMAJI Vs. STATE OF GUJARAT

JUDGEMENT

(1.) With the consent of both the sides, the matter is heard finally at admission stage. Heard learned Mr. Nishit P Gandhi for the petitioner and learned AGP Ms. Dhwani Tripathi for the respondent-State. Though served none appeared on behalf of the other private respondents.

(2.) By way of the present petition, the petitioner has challenged the impugned order dtd. 7/6/2019 passed by the respondent in Revision Application no. MVV/HKP/BNS/43 of 2019 as well as the order dtd. 28/3/2019 passed by the respondent-District Collector in Revision case no. 51 of 2017 as well as order dtd. 28/2/2017 in RTS Appeal No. 155 of 2016.

(3.) The brief facts of the present petition is that the dispute pertains to the land in question situated at Revenue Survey No. 613 at moje Juna Deesa, Taluka Deesa, District- Banaskantha, which was running in the name of Prajapati Keshabhai Karshanbhai and was shown as an old tenure land in the revenue record. That upon the death of Prajapati Keshabhai Karshanbhai on 20/6/2009, the revenue entry no. 9999 dtd. 6/9/2012 was mutated in the revenue record of the land in question and the same was certified on 22/11/2012. The said land in question was purchased by the petitioner by way of registered sale deed dtd. 6/8/2013, from the heirs of the deceased Keshabhai. Thereafter, the entry no. 10297 was mutated in the revenue record pursuant to the aforesaid sale transaction and the same was also certified on 12/9/2013.