PRANBHAI BAJIDAS PATEL Vs. STATE OF GUJARAT

JUDGEMENT

(1.) By filing this petition under Article 226 of the Constitution of India, the petitioners have prayed to quash and set aside impugned order dtd. 19/6/2021 passed by the Mamlatdar and Executive Magistrate, Kalol, whereby upon application moved by private respondent, it was ordered to enter his name in the revenue record for the land in question.

(2.) The brief facts giving rise to the present petition are as under:-

(3.) Heard learned advocate Mr.S.P.Majmudar for the petitioner, learned AGP Mr.Kanara for the respondent-State and learned advocate Mr.Chinmay Gandhi for private respondent no.3 at length. Perused the material placed on record and decisions cited at bar.