MEGHA GOA KIYADA Vs. STATE OF GUJARAT

JUDGEMENT

(1.) THE present petition is preferred by the petitioner for challenging the legality and validity of the order passed by the District Collector dated 13.05.1999/17.05.1999 whereby he has directed the Mamlatdar to prepare the record on the basis of the position as prevailing in the year 1955 and thereafter the further record be prepared in accordance with law.

(2.) I have heard Mr. Gondaliya, learned counsel appearing for the petitioner and Mr.Dhawan Jayswal,learned AGP for the respondents no.1 and 2 and Mr.Pahwa appearing for respondents no.3 to 5.

(3.) THEREAFTER , it appears that the District Collector, vide impugned order, has directed for preparation of the record from 1955 onwards. The only aspect for which the petitioner is stated to have grievance is that in spite of the judgment of the Civil Court, the direction of the State Government for preparation of the de novo record from 1955 onwards should not be maintained.