UKANI JAYKUMAR KANTILAL Vs. STATE OF GUJARAT

JUDGEMENT

(1.) By way of this petition, the petitioner has prayed for quashing and setting aside the order dtd. 1/7/2023 passed by the Collector, Kheda whereby the petitioner's application for deciding / ascertaining premium for N.A. purpose was rejected.

(2.) In view of consent of the parties, the matter was taken up for final hearing. Hence, Rule. Ms. Nirali Sarda, learned AGP waives service of rule on behalf of respondents.

(3.) The dispute pertains to land bearing Revenue Survey No.261 of village Laxmanpura, Tal. Kathlal, Dist. Kheda which was originally allotted to one Shahbhaiji Mangaji and Mohanji Mangaji. The land was a restricted tenure land and the same was new tenure land as stated in the petition. The restrictions were lifted and the land was converted into old tenure land in the year 2009 and the effect of the aforesaid order was given in the revenue record vide Entry No.2441 dtd. 22/3/2010. Thereafter, the land was sold by way of registered Sale deed in the year 2012 to one Hardik Upendrabhai and Devendra Dashrathbhai for which Entry No.2613 was mutated on 28/2/2012 and certified thereafter. Thereafter, they transferred the land vide Registered Sale Deed dtd. 27/5/2013 in favour of one Ansuyaben Karunashankar for which Entry No.2711 dtd. 29/5/2013 was mutated and the same was certified.