AHMED MAHAMED ASMALJI Vs. STATE OF GUJARAT

JUDGEMENT

(1.) By way of this petition under Articles 226 and 227 of the Constitution of India, the petitioners have called in question the legality and validity of the order dated 21 st February 2015 passed by the Collector, Bharuch and order dtd. 25/7/2017 passed by the Special Secretary, Revenue Department (Appeals), whereby the mutation of entries Nos.8848, 8869 and 8870 came to be cancelled on the ground that the said mutation was done on the basis of unauthenticated power of attorney.

(2.) The short facts of the case can be stated as under:

(3.) Being aggrieved and dissatisfied by the aforesaid, the petitioners approached the respondent No.2 by way of revision application No.MVV/HKP/BHCH/89/2015 under the provisions of Sec. 211 of the Gujarat Land Revenue Code. However, the respondent No.2, vide its order dtd. 25/7/2017, rejected the said revision application.