HARISINH NATHUSINH MAKWANA Vs. STATE OF GUJARAT

JUDGEMENT

(1.) The petitioner has preferred this petition under Article 226 and 227 of the Constitution of India against the order dtd. 21/10/2013 passed by the Deputy Collector as well as an order dtd. 27/11/2015 passed by the learned SSRD in Revision Application No.MVV/KON/Sabar/14/13.

(2.) By the impugned order the Deputy Collector held that the sale deeds executed in favour of the petitioner for the land in question are hit by the Provisions of the Gujarat Prevention of Fragmentation and Consolidation of Holdings Act, 1947 (hereinafter referred to as "the Act") and directed that the land be restored to its original position and learned SSRD has confirmed the same.

(3.) The brief facts as emerges from the records are as under: