DIVYESHBHAI PARBATBAHAI GOHIL Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Rule. Learned AGP waives service of notice of rule for and on behalf of the respondent-State.

(2.) By this writ petition, the petitioners have assailed the orders passed by the Special Secretary, Revenue Department (SSRD) dtd. 28/2/2018 confirming the orders of the authorities below mainly, the order dtd. 20/6/2017 passed by the District Collector, Gir- somnath and the order dtd. 28/3/2016 passed by the Deputy Collector, Una confirming the observations made by the Mamlatdar in Village Form No.6 with regard to Entry Nos.4330 and 4331 mutated on 3/7/2015 in the revenue records.

(3.) The entire case of the respondent authorities hinges on two aspects i.e. questioning the status of the father of the petitioner as an agriculturist and alleging that the petitioner is not a direct descendant/heir of his father Shri.Parbatbhai Gigabhai Gohil.