RAGHUBHAI NAVGHANBHAI BHARWAD Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Heard learned advocate Mr. Satyam Chhaya for the petitioner, learned Assistant Government Pleader Mr. Dhawan Jayswal for the respondents No.1-6 and learned advocate Mr. Jinesh Kapadia for respondent No.8. None appears for respondent No.7.

(2.) Rule returnable forthwith. Learned AGP Mr. Jayswal waives service of notice of rule on behalf of the respondent-State and learned advocate Mr. Kapadia waives service for respondent No.8.

(3.) By this petition under Article 227 of the Constitution of India, the petitioner has challenged orders passed by the Special Secretary, Revenue Department (Appeals) ['SSRD' for short] in Revision Application No. 155 of 2019 with regard to Entry No. 1741 mutated in the revenue records on the basis of the Sale Deed No. 2943 executed in favour of the petitioner by the original land owners for the land admeasuring 2565 sq.mtrs situated at Survey No. 20 Paiki bearing Khata No. 203 at Village-Valetva, Tal. Nadiyad, District-Kheda.