DAXABEN MAHESHBHAI THAKOR Vs. STATE OF GUJARAT

JUDGEMENT

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

(2.) At the outset, learned AGP has submitted that recently, the Revenue Department of State Government has issued a circular dtd. 30/5/2022, wherein it is held that under the provision of the Gujarat Land Revenue Code, 1879 in the revenue record, the concerned judicial Court can pass appropriate orders for recording lis pendency in an entry.

(3.) Learned advocate Mr.Barot appearing for the petitioner has submitted that the issue is squarely covered by the judgement passed by this Court in the case of Dipakbhai Manilal Patel and Anr. Vs. State of Gujarat and Anr. , 2007 2 GLR 1297 and the order dtd. 28/7/2021 passed in Special Civil Application No.9058 of 2021.