LALIYA BHADIYABHAI NAYAKA Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Rule. Learned APP waives service of Rule on behalf of the respondent-State.

(2.) The present application has been filed by the applicant- convict through jail praying to release him on parole leave for a period of 30 days on the ground of paper work for mutation of name of the applicant-convict in the records of agricultural land of his grand-father.

(3.) Heard Ms. Monali Bhatt, learned APP who has appeared on behalf of the respondent-State. Learned APP has placed on record the report dtd. 12/7/2023 submitted by Police Inspector, Zoz Police Station. The same is permitted to be taken upon record. Along with the report, the statement of Talati-cum-Mantri has been placed on record who has verified the record of register of death and birth and has confirmed the fact that the no entry has been entered in the record about the death of the grand-father and the father of the applicant-convict. So far as holding of agricultural land is concerned, it has transpired on record that the agricultural lands are situated in the name of grand-father of the applicant- convict. The copy of pedigree is also placed on record along with the report which confirms the fact that the grand-father of the applicant-convict is holding the agricultural land and he being the one of the heir is entitled to get his name mutated in the revenue record.