BHAGABHAI SHANKARBHAI HARIJAN Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Heard learned advocate Mr. N.K.Majmudar for the petitioners and learned Assistant Government Pleader Mr. Krutik Parikh for the respondent-State.

(2.) By this petition under Article 227 of the Constitution of India, the petitioners have challenged the order dtd. 7/4/2018 passed by the Special Secretary, Revenue Department (Appeals) ['SSRD' for short] in Revision Application No. 54 of 2017 as well as orders passed by the Deputy Collector dtd. 28/8/2014 and order of the Collector, Banaskantha dtd. 31/1/2017 whereby, the Entry No. 913 mutated in the revenue record entering the names of the petitioners as legal heirs of Harijan Shankarbhai Mansengbhai is cancelled.

(3.) Brief facts of the case are that agriculture land situated at Village-Lodrani, Taluka- Vav,District-Banaskantha admeasuring 24281 sq.mtrs of Survey No. 135 is ancestral land alleged to be belonging to the petitioners.