AMITBHAI BIPINBHAI SHARMA 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, the petitioner seeks to challenge the orders passed by the revenue authorities in cancelling the mutation entry No.1375 dtd. 29/10/1997 with respect to the land bearing Block No.1164 of village Hajipur, Taluka - Kalol, District - Gandhinagar.

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

(3.) I have heard learned advocate Ms.Trusha Patel for the petitioner, Mr.Vivek Gupta for respondent Nos.10, 11 and 12 and learned Assistant Government Pleader Mr.Pranav Dhagat for respondent Nos.1 to 4. Rest of the respondent, though served, have chosen not to appear and contest the matter.