KESHUBHAI VIRBHANBHAI VALA Vs. SPECIAL SECRETARY, REVENUE DEPT.

JUDGEMENT

(1.) Heard learned senior advocate Mr. P.C. Kavina assisted by learned advocate Mr.Viral Gurjar for the appellants in both the appeals, learned senior advocate Mr. Kamal B. Trivedi with learned advocate Mr. G.H. Virk for respondent no.6, learned senior advocate Mr. Mihir Joshi assisted by learned advocate Mr.Amar Mithani for respondent no.5 and learned Assistant Government Pleader Ms.Shruti Dhruve for respondent no.1.

(2.) The appellant-original petitioner seeks to call in question by filing the present Letters Patent Appeal, the common judgement and order of learned Single Judge dtd. 29/9/2023 whereby the two Special Civil Application No. 16587 of 2022 and Special Civil Application No. 16588 of 2022 came to be dismissed. Learned Single Judge upheld the common order dtd. 27/7/2022 passed in the revision application by the Revisional Authority- Secretary (Appeals).

(3.) The dispute dealt with by the revenue authorities was in respect of the land bearing Survey No. 637 Paiki, admeasuring 11 acres and 19 gunthas and Survey No. 633 admeasuring 5 acres and 10 gunthas situated at village Sarkhadi, Kodinar. The appellant-petitioner had been staking claim in respect of the said land on the ground that the land was granted to his deceased father Virbhanbhai Govindbhai by order dtd. 25/3/1969 in santhani and that accordingly, the appellant-petitioner was entitled to retain the said land in such capacity.