POPATLAL PRATAPJI THAKKAR Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Rule. Learned AGP waives service of notice of rule on behalf of the respondent authorities.

(2.) While issuing notice vide order dtd. 17/6/2022, this Court has categorically recorded that the Mamlatdar has invoked his powers under the provisions of Sec. 84(C) of the Gujarat Tenancy and Agricultural Lands Act, 1948, (hereinafter referred as to as "the Act of 1948"). The Coordinate Bench has also recorded the submissions advanced by learned advocate Mr.Gandhi, and the judgment passed by the Division Bench of this in Letters Patent Appeal No.2436 of 2017 as well as judgment of the Apex Court in the case of State of Punjab Vs. Bhatinda District Cooperative Milk Producers Union Ltd., [2007 (11) SCC 363].

(3.) Learned advocate Mr.Gandhi, appearing for the petitioners has submitted that the entry no.1070 was posted in the revenue record, by which, the family partition in respect of land bearing Survey Nos.623 and 636 was recorded and as per the said family partition, the land came in share of Koli Shiva Lala, who executed a registered sale deed in favour of Thakkar Gomtiben.