NIRMALABEN Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Heard learned advocate Mr.Jay Thakkar for the petitioner, learned Assistant Government Pleader Mr.K.M.Antani for the respondents­State and learned advocate Mr.Aspi Kapadia for the respondent No.5 through video conference. Rule, returnable forthwith. Learned advocate Mr.Aspi Kapadia waives service of notice of rule on behalf of the respondent No.2 and learned Assistant Government Pleader Mr.K.M.Antani waives service of notice of rule on behalf of the respondents­State through video conference.

(2.) Having regard to the controversy in the narrow compass, with the consent of the learned advocates appearing for the respective parties, the matter is taken up for hearing.

(3.) The petitioner has challenged the order passed by the Revenue Authorities whereby, the entry no.4862 dtd. 22/4/2016 in connection with the sale­deed no.157 registered on 16/3/2016 executed in favour of the petitioner was cancelled. It is the case of the petitioner that the petitioner purchased the land ad­ measuring 29,863 Sq.Mtrs of Survey No.1098 and land ad­ measuring 8093 of Survey No.1175 situated at Village: Vandarvela, Taluka : Vasda, District : Navsari.