STATE OF GUJARAT Vs. BHARATBHAI HARJIBHAI PATEL

JUDGEMENT

(1.) By way of the present Letters Patent Appeal under Clause 15 of the Letters Patent, the State of Gujarat through the Secretary, Revenue Department, the Superintendent of Stamp and Inspector General of Registration, the Collector, Kutch and the Deputy Collector, Stamp Duty, have challenged oral judgement dtd. 17/10/2019 rendered in Special Civil Application No.16716 of 2018, oral judgement dtd. 23/12/2019 rendered in Special Civil Application No.20280 of 2018 and oral judgement dtd. 17/10/2019 rendered in Special Civil Application No.16441 of 2018, by which the learned Single Judge has accepted the petitions filed by the present respondents by directing the appellant no.2 to implement the recommendation made by the District Level Committee in connection with, so far as petitioners of Special Civil Application No.16716 of 2018 are concerned, Revenue Survey Nos.309 paiki 1, 294/1 and 294/2 belonging to original petitioner no.1, land bearing revenue survey nos.284/2, 284/4, 285/p/2, 781 paiki P/36/2 belonging to original petitioner no.2 and land bearing revenue survey nos.214/1, 224/2, 213, 311/1 belonging to original petitioner no.3 of village Khedoi, so far as petitioners of Special Civil Application No.20280 of 2018 are concerned, land bearing Survey Nos.252p belonging to original petitioner no.1, land bearing revenue survey no.10 belonging to original petitioner no.2, land bearing revenue survey no.13 belonging to original petitioner no.3 and land bearing revenue survey no.250p belonging to original petitioner no.4 of village Shinai, Taluka:Ghandhidham, District:Kutch, and so far as petitioner of Special Civil Application No.16441 of 2018 is concerned, land bearing Survey Nos.478 and 479 of Village:Bhuj-Sim, Taluka:Bhuj, to show the correct jantri rates at par with other respondents of the same village.

(2.) Appeal came to be admitted by an order dtd. 27/8/2020. In response to notice issued by this Court, the respondents have appeared through learned advocate Mr.A.R.Thacker.

(3.) During the pendency of the present appeal, additional affidavit has been filed by appellant no.2 on behalf of office of Superintendent of Stamps, to which, rejoinder has been filed.