VANITABEN VIJAYKUMAR SAVAK Vs. STATE OF GUJARAT

JUDGEMENT

(1.) By fling this petition, the petitioners have challenged order dtd. 20/6/2016 passed by Secretary, Revenue Department (Appeals), in MVV/JMN/ST/7/2014, whereby order dtd. 27/12/2011 passed by Deputy Collector, Bardoli in Appeal No. 21 of 2008 is confirmed. The petitioners have also challenged order dtd. 18/2/2014 passed in JMN/KLM/7311/Appeal No. 9/2012.

(2.) The brief facts leading to fling of the present petition are that the land of block No. 686 of village Anaval, Taluka Mahuva, District Surat (hereinafter referred to as "land in question') was originally belonging to one Rambhai Mitthalbhai Dangar. It appears that the land in question was initially sold vide Agreement to Sell dtd. 6/7/1979 to the private respondents herein and another person namely Thakor Vallabhbhai Patel who was sold a portion of land. That at the relevant time suo motu action for violation of Sec. 73(AA) was taken which was subsequently withdrawn vide order dtd. 13/6/1994 by Deputy Collector himself.

(3.) Heard learned advocate Mr. Satish Pandya for the petitioners and Mr. Nikunj Kanara, learned AGP for the respondent-State at length.