DILVARKHAN JAMALKHAN PATHAN Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Rule. Learned advocates waive service of notice of rule for and on behalf of the respective respondents.

(2.) In the present writ petition, the petitioner has prayed for the following relief:

(3.) It is the case of the petitioner that he purchased the land in question by a registered sale deed executed on 15/3/2017 between the legal heirs of late Kutbuddin Abanmiya, which was duly registered by the Sub-registrar, Ahmedabad. Accordingly, transaction of the sale deed was mutated vide Entry (Kaccha) No.19742 dtd. 21/3/2017. The private respondent Nos.6, 7 ad 8 raised objection before the Mamlatdar, Vatva against the aforesaid entry by questioning that the land in question belongs to the Waqf Board. Accordingly, the Mamlatdar allowed the objections raised by the private respondents and rejected the said entry vide order dtd. 30/12/2017, which was challenged before the Deputy Collector and the same was rejected by the order dtd. 24/7/2018. Revision application, which was filed against the order passed by the Deputy Collector, was also rejected vide order dtd. 10/8/2020 by the District Collector. The final revision application, which was filed by he petitioner, has been rejected by the Special Secretary, Revenue Department (SSRD) vide order dtd. 14/12/2021, which is subject matter of challenge.