PATEL BABUBHAI DHULABHAI Vs. STATE OF GUJARAT

JUDGEMENT

(1.) This writ petition is directed against the order dated 19.03.2007 / 26.03.2007 passed by the the Principal Secretary (Litigation) (Mr. Haresh Patra) rejecting the revision application filed by the Petitioners which was directed against the order dated 21.07.2000 / 03.08.2000 passed under Rule 108(6)A of the Bombay Land Revenue Code, rejecting the revision application filed by the petitioners.

(2.) The dispute is with regard to Survey No.739 (Old Survey No.75), situated at Mouje: Balasinor, Taluka: Balasinor as claimed by the Petitioners and City Survey No.1029 as indicated in the Map at Annexure-H produced by the Petitioners. The Petitioners claim that they were fetching water from the Well in Survey No.739 and between Survey No.739 (Old Survey No.75) and City Survey No.1029, a 12 mtrs. wide road was laid by the concerned Government Authorities and the Petitioners were prevented from fetching the water from the Well in Survey No.739 and hence, the dispute arose. All the three authorities unfortunately rejected the contentions of the Petitioners by nonspeaking orders.

(3.) The relevant extracts of the said orders in vernacular are reproduced hereinbelow for ready reference: