VALIMOHMAD PIRMOHD SHAIKH Vs. STATE OF GUJARAT

JUDGEMENT

(1.) This petition has been preferred challenging the action of the respondent - State authorities in directing cancellation of Entry Nos.971, 972, 973 and 974 dated 14-05-1982.

(2.) It is common ground between the parties that the parties are the same in all the five petitions and the facts stated in Special Civil Application No.769 of 1989 shall govern the other petitions also. Hence, all the petitions are taken for hearing and disposal together.

(3.) The petitioner is the Chief Organizer / Promoter of one Paramount Industrial Co-operative Society Limited. The case of the petitioner is that the petitioner purchased the lands bearing Survey Nos.113-Part, 106, 111, 105/1 situated at Moje Bhestan, Taluka Choryasi, District Surat. It is stated that the lands were purchased in auction held on 29-05-1981 and on the basis of the certificate issued by the Special Recovery Officer (Auction Officer) entries came to be made on 14-05-1982. Entry No.971 relates to Survey No.113-Part; Entry No.972 relates to Survey No.113-Part; Entry No.973 relates to Survey No.106 and 111; and Entry No.974 relates to Survey No.105/1. It is further averred by the petitioner that in pursuance of the auction sale the petitioner - Society has been handed over possession of the lands by the Auction Officer on 14-05-1982.