PATAT MENSIBHAI HIRABHAI Vs. STATE OF GUJARAT

JUDGEMENT

(1.) The present Special Civil Application is filed praying for the following reliefs:-

(2.) The factual matrix of the present case is that the land bearing Survey No.547 situated Village Talpad, District Veralval, the original owner one Gani dada and after his death names of the heirs came to be mutated in revenue records. That, on 3/6/1964, One Shri Meghraj purchased the said land in question by way of the registered sale-deed and the said transaction came to be mutated in the revenue records vide Entry No.5454. That, thereafter on 9/2/1966, Arsi Kana, Hira Kana, Meraman Kana purchased the said land and said transaction came to be mutated vide Entry No.5455. That, the said land came to be allotted to one Trikamdas Aasandas by the learned Mamlatdar vide order dtd. 22/12/1971 by way of being evacuee property. That, thereafter heirs of Shri Trikamdas made an application for mutating of the said land in favour of Trikamdas Aasandas which came to be mutated vide Entry No.6313, on 15/2/1999. That, the petitioners herein raised objections against the said mutation Entry No.6313 which came to be rejected by the learned Mamlatdar, Veraval. The petitioners thereafter challenged the order dtd. 23/6/1999 passed by the learned Mamlatdar before the Deputy Collector, Veraval by filing RRT/Appeal No.6/99/2000. The said appeal came to be rejected by the learned Deputy Collector on 26/2/2022. That, thereafter the petitioners have preferred RTT/Revision No.458/2016 before the learned Collector, Veraval challenging the order dtd. 26/2/2002 passed by the Deputy Collector along with an application for delay condonation. By an order dtd. 24/7/2017, learned Collector dismissed the application for delay condonation.

(3.) Aggrieved the petitioners filed Revision Application before the learned Special Secretary Revenue Department (SSRD). By the impugned order dated 15/21/2/2018, the learned SSRD rejected the Revision Application of the petitioners herein and hence, the present Special Civil Application.