BHAVNABEN SHIALESHKUMAR SONI Vs. STATE OF GUJARAT

JUDGEMENT

(1.) By filing this petition, the petitioners have prayed to quash and set aside the order dtd. 16/8/2013 passed in RTS/ Appeal/ Case/No.4/13 by Deputy Collector and further be pleased to quash and set aside order dtd. 21/11/2014 of Collector, Mahesana, passed in Revision Application No.227 of 2013 and order dtd. 21/9/2015/9/10/2015 passed by learned SSRD bearing No.MVV/HKP/MSN/86/14 with all consequential effects in favour of the petitioners.

(2.) The facts of the case are that the petitioners are husband and wife residing together at Village Satlasna. It is the case of the petitioners that petitioner no.1 is daughter of an "agriculturist" and is holding agricultural land jointly at village- Madana-Gadh under Account No.491. It is also the case that on 9/8/2000, Mamlatdar, Palanpur, issued certificate certifying that petitioner no.1 is an "agriculturist". Petitioner No.1, then purchased land bearing Survey Nos. 579/p A-0/35/41 Aare at Mouje Stlasana vide registered sale deed dtd. 11/10/2000 bearing Index No.987. On 17/10/0 Revenue Entry No.2596 was mutated recording the said transactions and the same was certified on 12/12/2000.

(3.) Heard learned advocate Mr.Shah for the petitioners and learned AGP, Ms.Dhwani Tripathi for the respondent-State.