NARENDRABHAI SHANILAL PARIKH Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Since the issue involved in both these petitions are similar, the same are taken up for final disposal with consent of learned advocates appearing for the respective parties, by treating the Special Civil Application No.3401 of 2018 as lead matter.

(2.) By way of this petition under Articles 226 and 227 of the Constitution of India, the petitioner has questioned the legality and validity of the order dated 15/22/1/2018 passed by the respondent No.1 - Special Secretary (Appeals), Revenue Department in Revision Application No.58 of 2017 as well as the order dtd. 3/3/2017 passed by the Collector, Panchmahals at Godhara in RTS Appeal No.72 of 2016, by which the order passed by the Deputy Collector, Godhara dtd. 16/1/2016 was set aside and the order dtd. 26/3/2013 passed by the Mamlatdar, Godhara whereby the registered sale deed mutation entry No.811 came to be cancelled, was upheld.

(3.) Short facts of the case can be stated as under :