JAYANTILAL JETHALAL SONI Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Leave to transpose respondent No.5 as petitioner No.2 and Mr.Kinariwala states that the vakalatnama shall be filed within ten days from today.

(2.) Rule. Ms.Pandit, learned AGP is directed to appear on behalf of respondents No.1, 2, and 3 and she appears and waives service of rule on behalf of respondents No.1, 2, and 3. Ms.Shah, learned Counsel, appearing for respondent No.4 by caveat, waives service of rule. With the consent of the parties the matter is taken up for final hearing today.

(3.) The question which arises for consideration of the Court is whether the revenue authority, while recording the mutation, could examine the breach of other provisions of the relevant laws or not and if not, then what will be the appropriate course for the authority to be followed ?