HURBAIBEN IBHRAMBHAI LAKHA Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Rule. Learned AGP waives service of notice of rule for the respondent-State.

(2.) The present writ petition has been filed seeking directions for quashing and setting aside the order dtd. 23/7/2019 passed by the respondent no.1 in Revision Application No.MVV/HKP/GIR/17 of 2019, order of the respondent no.2-Collector, dated 14/15/5/2019 passed in RRT/Revision Case No.25 of 2017, order passed by the Deputy Collector, Una, dtd. 20/4/2016 passed in RRT Appeal No.146 of 2016, notice of the Mamlatdar, Kodinar dtd. 3/6/2019 and further seeking a direction to certify the entry no.1963 of the registered sale deed.

(3.) The brief facts of the case are as under:-