DEVJIBHAI KALABHAI PATEL Vs. COLLECTOR

JUDGEMENT

(1.) By way of this petition under Articles 226 and 227 of the Constitution of India, the petitioners have called in question order dtd. 21/8/2017 passed by Special Secretary (Appeals), Revenue Department as well as order dated 09 th January, 2013 passed by Collector, Rajkot, whereby the order passed by Prant Officer, Morbi dtd. 15/7/1999 approving conversion of the land from new tenure to old tenure pursuant to order dated 13 th May, 1999 passed by Mamlatdar, Tankara came to be cancelled and further ordering to vest the land in government pursuant to Sec. 79A of the Land Revenue Code.

(2.) Facts of the case can be stated as under.

(3.) I have heard learned advocate Mr.R.N.Jadav for the petitioners and learned Assistant Government Pleader Mr. Rohan Shah for the respondent- State.