LAWS(GJH)-2023-4-10

NARANBHAI GANGARAM GOHEL Vs. STATE OF GUJARAT

Decided On April 19, 2023
Naranbhai Gangaram Gohel Appellant
V/S
STATE OF GUJARAT Respondents

JUDGEMENT

(1.) By way of present appeal under Clause 15 of the Letters Patent, the original petitioner has challenged the oral order dtd. 22/8/2022 passed by the learned Single Judge, by which, request made by the petitioner to quash and set aside the order dtd. 25/11/2020 passed by the original authority of Revenue Department under the Revenue Laws, by which the revision application preferred by the present petitioner came to be dismissed mainly on two grounds that the revision has been filed after a period of 68 years, as well as no order impugned in the revision application was produced.

(2.) It is the case of the appellant - petitioner that the land in question was in possession of the father of the petitioner and the same was being cultivated for years together. The petitioner came to know that by an order dtd. 15/1/1952 and 15/12/1951, the District Collector, Ahmedabad, has forfeited the land for breach of the conditions. The petitioner came to know about this only when the respondent authorities came to take possession of the property. The petitioner applied for certified copy of the order which was passed way back in the year 1951-52. However, the respondent authorities replied that copies of the orders impugned are not available.

(3.) It is the case of the appellant-petitioner, that they are in possession of the properties till today. In support of his submission, the petitioner has produced the panchnama prepared in the year 2019.