PATEL KESHAVLAL KALIDAS Vs. STATE OF GUJARAT

JUDGEMENT

(1.) The present Special Civil Application is filed praying for the following reliefs :-

(2.) It is the case of the petitioners that the application of respondent No.2 - Jenishben came to be allowed by the Collector by order dtd. 13/8/2019 whereby the Collector has allowed the revision application of respondent No.2 being the legal heir of deceased Amrutlal Kalidas Patel. The petitioners challenged the said order by way of revision application before the Secretary, Revenue Department (Appeals) who, by order dtd. 20/11/2020, was pleased to uphold the order passed by the learned Collector. Hence, the present Special Civil Application is filed.

(3.) Learned advocate Mr. K. I. Kazi for the petitioners submits that the mother of respondent No.2 had since remarried after the death of late Shri Amrutlal Kalidas Patel and that the school leaving certificate of respondent No.2 shows that the father of respondent No.2 is Shri Ramanlal Khemabhai Patel. He submits that respondent No.2 had preferred an application for inclusion of her name after the death of her father on 17/11/2014 after a delay of 19 years and the learned Mamlatdar, Kalol rightly rejected the application of respondent No.2 on the ground of delay. He further submits that however, the learned Collector as well as learned Secretary, Revenue Department (Appeals) have not appreciated the fact that respondent No.2 had approached for inclusion of her name in the revenue record after a long delay of 19 years. He, therefore, prays that the present Special Civil Application be allowed and the order dtd. 19/2/2016 passed by the Prant Officer, Kalol be upheld.