HIRABEN POPATBHAI NARSHI CHHEDA Vs. STATE OF GUJARAT

JUDGEMENT

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

(2.) With consent of learned advocate appearing for the respective parties, present petition is taken up for hearing today.

(3.) The petitioner claims to be the owner of the land bearing Survey No. 212, admeasuring 2 hector 26 acre 61 are sq.mtrs of village Karmariya, Taluka Bhachau, District Kachchh having purchased the same under a registered sale deed dtd. 5/12/2007 (Annexure 'A'). Pursuant to same, revenue records came to be mutated and revenue entry No. 1278 was entered on 13/4/2011 and certified on 17/6/2011.