KARAMSIBHAI JIVANBHAI RATADIYA-BHARWAD Vs. STATE OF GUJARAT

JUDGEMENT

(1.) RULE. Learned AGP Mr.Nikunj Kanara waives service of Rule on behalf of the respondent-State.

(2.) This petition under Article 226 of the Constitution of India is filed challenging the orders passed by the authorities, whereby entry was not certified. The entry was carried out on the basis of a registered sale deed. However, on account of the fact that the petitioner was not an agriculturist, the same was not certified, which was the subject matter of challenge before the Deputy Collector, Collector and lastly, SSRD.

(3.) Learned Advocate for the petitioner has taken this Court to revenue entry No.3875 posted on 7/7/2014 in connection with the sale deed on agricultural land bearing survey No.297 paiki 15 of village Daiyya, which was not certified by order dtd. 4/9/2014 on the ground that the petitioner, who was purchaser of agricultural land, has failed to establish by cogent documentary evidence about his status as an agriculturist, though he has produced documents with regard to his activity in dairy farming.