LH OF HARSHADBHAI NATHABHAI Vs. STATE OF GUJARAT

JUDGEMENT

(1.) By way of this petition, the petitioner has prayed for quashing and setting aside the order dtd. 30/12/2020 passed by the Secretary, Revenue Department (Appeals), Ahmedabad in MVV / Tenant / GDHAN / 5 of 2019.

(2.) Heard learned advocate Mr.Dhruvik Patel for the petitioners, learned advocate Ms.Richa Shah for the Respondent No.7 and learned Assistant Government Pleader Mr.Nikunj Kanara for the respondent - State.

(3.) 1 It is the case of the petitioner that both the lands bearing old survey No.55 / 2 [New Block No.76] owned by Nathabhai Punjabhai Bhangi, land bearing old survey No.60 / 1 [New Block No.83] owned by Methabhai Bhangi situated at Pratiya Taluka, Mouje Gandhinagar. It is the case of the petitioners that Nathabhai Pujabhai got tenancy rights from the original owner of both the aforesaid lands. The third land bearing old survey No.60 / 2 [New Block No.84] owned by Pujabhai Amthabhai and after his death, name of his legal heir Nathabhai Pujabhai was also entered in the revenue record. The fourth parcel of land i.e. old survey No.66 [New Block No.91] was occupied by Nathabhai Pujabhai and in a 5th parcel of land also i.e. the land bearing old survey Nos.63 and 64 [New Block No.87] name of Nathabhai Pujabhai was mutated in revenue record as legal heirs.