SHANTABEN Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Being aggrieved and dissatisfied with the order dtd. 20/9/2014 passed by the Deputy Collector, Dhandhuka Prant (Respondent No.2), Ahmedabad, cancelling mutation entry Nos. 2251, 2566, 3444 and 3538, the petitioner has preferred this petition under Article 226 of the Constitution of India for the following relief:

(2.) The Brief facts, as emerged from the record of the petition, are as under :

(3.) Heard Ms. Sangeeta Pahwa, learned advocate for the petitioner and Ms. Dhwani Tripathi, learned advocate for the respondent State. Perused the materials placed on record. At the time of hearing, none appeared for the respondent No.5.