PURVIBEN ARVINDBHAI PARIKH Vs. STATE OF GUJARAT

JUDGEMENT

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

(2.) In the present writ petition, the petitioner is seeking directions quashing and setting aside the order dtd. 30/11/2021 passed by the Special Secretary Revenue Department (SSRD) in Revision Application No.MVV/HKP/VDD/33, the order dtd. 18/11/2019 passed by the District Collector in RTS Appeal No.107 of 2019 and the order dtd. 5/11/2016 passed by the Deputy Collector in RTS Appeal No.60 of 2015 and a further direction is sought directing the respondent authorities to certify the entry nos.13272 and 13705 mutated in favour of the petitioner in the revenue record of the land bearing Block No.1121 of Mauje Bhayli, Taluka and District Vadodara.

(3.) The brief facts of the case are as under:-