TWARIKKHAN ABDULGANIKHAN Vs. STATE OF GUJARAT

JUDGEMENT

(1.) By way of this Special Civil Application under Articles 226 and 227 of the Constitution of India, the petitioners have challenged the orders dtd. 15/2/2005 and 28/12/2005 passed by the Collector as well as the Secretary (Appeals), Revenue Department, by which the entries mutated in various parcels of land pursuant to the registered Sale Deed, ordered to be cancelled in view of violation of the provisions of Sec. 63 and Rule 36(1)(f) of the Gujarat Tenancy and Agricultural Land Act, 1948.

(2.) The petitioners, by way of registered Sale Deed, have purchased various parcels of land of village Anita, Taluka Olpad, District Surat. Pursuant thereto, the entries came to be mutated in the revenue records. The details of lands and mutation of entries can be stated in a tabular form as under : <IMG>JUDGEMENT_1863_LAWS(GJH)6_2023_1.jpg</IMG>

(3.) Therefore, being aggrieved and dissatisfied with the aforesaid, the petitioners have approached this Court by way of this Special Civil Application under Articles 226 and 227 of the Constitution of India for the appropriate writ, direction and order.