THAKOR JINABHAI TAILOR Vs. STATE OF GUJARAT

JUDGEMENT

(1.) THE present petition is filed by the petitioner under Articles 226 and 227 of the Constitution of India for the prayer inter alia that the impugned order passed by the Collector in RTS Revision Case/Kamrej/Registration No.75/VAV/1513/95 dated 06.10.1995 and the order passed by the Secretary, Revenue Department (Appeals), Gujarat State at Ahmedabad in RTS Revision Application No.150/1997 dated 10.03.2011 may be quashed and set aside on the grounds stated in the petition.

(2.) HEARD learned advocate, Shri N.V. Gandhi for the petitioner and learned AGP Shri Bharat Vyas for the respondent nos.1 and 2. None appears for the respondent no.3.

(3.) LEARNED AGP Shri Bharat Vyas has made feeble attempt to point out that all throughout the name of one of the sons of the original owner was shown and, thereafter, without any document or registration, the name of another so called coowner, Shri Jinabhai is sought to be added. He therefore submitted that appropriate order may be passed.