AHIR HARSURBHAI SAJANBHAI VAGH Vs. STATE OF GUJARAT

JUDGEMENT

(1.) The present Letters Patent Appeal is filed by the appellant - original petitioner being aggrieved by judgment and order dated 21.9.2010 passed by the learned Single Judge; whereby, the learned Judge was pleased to observe and held as under:

(2.) Heard learned advocate Mr.Prachchhak for the appellant - original petitioner. Learned advocate invited the attention of the Court to the facts of the case, which are set out in para 3 onwards of the memo of petition which reads as under.

(3.) 3.1. The petitioner submits that father of the petitioner I.e. Sajanbhai was declared as Girasdar along with other family members vide revenue entry no.61, occupying various parcels of agriculture land at Village Rampara -2 of Rajula Taluka, District Amreli. Thereafter, other parcels of agriculture land bearing sy. No.667/p, 670/p and 672/p at village Rampara-2, Tal: Rajula, Dist: Amreli was also declared in the holding of Girasdar including petitioner vide revenue entry no.113 which was mutated in the village form no.6. The petitioner begs to annex a copy of revenue entry no.61 and 113 in the village form No.6 at ANNEXURE-"B" colly to the petition.