HARIJAN KEVALABHAI RUDABHAI Vs. STATE OF GUJARAT

JUDGEMENT

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

(2.) Apparently, the petitioners have made representation dtd. 7/8/2020, which is still pending and has not been answered. Learned advocate has drawn attention of this Court to the revenue record consisting of Village Form No.7/12 and 8/A, wherein the names of the petitioners appear to have been reflected. He also draw attention of this Court to the heir-ship entry in Village Form No.6, which according to the petitioners is in favour of the family members of the petitioners. He has lastly drawn attention of this Court to a communication date 9/5/1989 addressed by the Deputy Collector to the Mamlatdar, wherein it is indicated that the tenant was not willing to purchase the land in question, and therefore, it was proposed to undertake the proceedings for repatriating the land.

(3.) Considering the aforesaid, the Court deems it fit to direct the respondent-Collector, Banaskantha to decide the representation dtd. 7/8/2020 in accordance with law and convey the outcome to the petitioners within a period of 3(Three) months from the date of receipt of copy of present order.