PATANI NANCHANDBHAI BHOTUBHAI, DECEASED Vs. DISTRICT COLLECTOR

JUDGEMENT

(1.) BY this application, the appellants of a Letters Patent Appeal being LPA No. 802 of 2011, which has been disposed of by a Division Bench by order dated 15th July 2011, have prayed for a direction / clarification that in view of the order passed by this Court in the said LPA, the State -respondent authorities cannot qualify the revenue record by adding the words "new tenure" so as to affect the title and character of the land in question contrary to the verdict and observations made by this Court in its order dated 15th July 2011, and, as a consequence thereof, specific direction be issued for deleting the words "new tenure" by substituting the words "old tenure".

(2.) THE following facts are not in dispute.

(3.) AFTER hearing the learned advocates appearing for the parties and after going through the materials on record, we find that after the applicants got the relief in the LPA whereby the Division Bench directed deletion of words "sarkari Padtar", the said words were no doubt deleted, but at the same time, a new insertion was made in the revenue records by describing the land as one of "new tenure".