SPECIFIC CERAMICS LIMITED Vs. HARIBHAI VELJIBHAI CHAUDHARY

JUDGEMENT

(1.) This petition under Article 226 of the Constitution of India is filed with following prayers :

(2.) Essentially, the issue arises out of the Entry No.967 dtd. 8/9/2006, Block No.70, Village-Karoli, certified on 14/11/2006 posted on the strength of a registered Sale-deed, which was called in question on the ground of sale of agricultural land to non-agriculturist and there being multiple sale instances of the very land in question.

(3.) Learned Advocate for the petitioner submitted that the Collector gravely erred in not considering the fact that the law of limitation is a substantial law and when the limitation is prescribed by way of specific statutory provisions one has to avail the remedy only within that prescribed period and therefore it is not open for the Collector to entertain the revision without condoning the delay.