PATEL REVABHAI TALSIBHAI Vs. STATE OF GUJARAT

JUDGEMENT

(1.) By way of this petition under Articles 226 and 227 of the Constitution of India read with the provisions of the Gujarat Land Revenue Code, 1879 and the rules framed thereunder, the petitioner has called in question the orders dtd. 24/6/2015, 3/12/2008 and 10/2/2006 passed by the Principal Secretary (Appeals), Collector, Sabarkantha and Deputy Collector, Idar respectively, wherein the authorities have refused to mutate the name of the petitioner in the record of right pursuant to the registered sale deed dtd. 26/12/2003.

(2.) The brief facts of the case can be stated as under:

(3.) Being aggrieved by the aforesaid, the petitioner preferred an appeal before the Deputy Collector, Idar being RTS Appeal No.RTS/Appeal/20/2005. However, the Deputy Collector, Idar, vide its order dtd. 10/2/2006, rejected the appeal by confirming the order passed by the Mamlatdar, Vadali.