JAGUBHAI MITHABHAI AAHIR Vs. STATE OF GUJARAT

JUDGEMENT

(1.) THIS appeal is at the instance of original petitioner and is directed against judgment and order dated 29.10.2010 passed by learned Single Judge of this Court in Special Civil Application No.4548 of 2010 and thereby, learned Single rejected the writ petition confirming the orders passed by the Revenue Authorities cancelling Entry No.1778 mutated in the record of rights dated 21.12.1989 in favour of the petitioner pertaining to land bearing Block No.28 situated at Village Niyol, Tal. Palsana.

(2.) FACTS giving rise to this appeal may be summed up thus :

(3.) WE have heard learned advocate Ms. Kruti M. Shah appearing for the petitioner and learned AGP Mr. Pranav Dave appearing for respondent Nos.1 and 2. Though respondent Nos.3.1 to 3.5 have been served, they have not chosen to appear before this Court.