MANJULABEN JIVRAJBHAI PATHAK Vs. STATE OF GUJARAT

JUDGEMENT

(1.) In Special Civil application No.6787 of 2018, the petitioner has challenged order dtd. 31/5/2016 passed by the District Collector in Chi.Jaman-3-Vashi-8681-16 as well as order dated 03/15/2/2018 passed by the respondent-SSRD in Revision Application No.MVV/HAKAP/AMAL/18 of 2016. In Special Civil Application No.6799 of 2018, the petitioner has prayed to issue a writ of mandamus or any other appropriate writ, order or directions quashing and setting aside the impugned order dtd. 29/9/2006 passed by Mamlatdar, order dtd. 1/6/2017 passed by Deputy Collector in Jaman/vivad/108 (5) Case No.212 of 2016, order dtd. 3/3/2016 passed by District Collector in J.M.Ni.Ni.108 (6) Case No.23/2016 as well as order dated 03/15/2/2018 passed by the respondent-SSRD in Revision Application No.MVV/HAKAP/AMAL/26 of 2016. It is also prayed to direct concerned authority to reflect Entry No.721 in revenue record with respect of Sale Deed dtd. 21/4/2006.

(2.) It is stated that the land in question was purchased by the petitioner by way of a registered Sale Deed dtd. 21/4/2006 from one Hasubhai Ranigbhai Vala and for the said transaction, Entry No.721 came to be mutated in the revenue record on 10/5/2006.

(3.) Heard learned advocate Mr.S.P.Majmudar for the petitioner and learned AGP, Mr.Nikunj Kanara for the respondent-State.