SOMIBEN Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Learned advocate Mr.Jigar Patel for the petitioners submitted that by way of this petition, the petitioners have challenged order dtd. 12/9/2016 passed by respondent No.1, whereby respondent No.1 has remanded the matter to the Collector by quashing and setting aside order dtd. 8/1/2016 passed by the Collector.

(2.) Learned advocate Mr.Patel for the petitioners submitted that the land in question originally mutated in the name of present petitioner No.1 by virtue of a Will. The mutation entry being No.1009 was mutated in the records of right on 2/8/1996.

(3.) The petitioners have sold the land to one Bhikhabhai Amarshibhai Patel by virtue of sale deed and the entry was mutated to that effect being No.1440.