DEVCHANDBHAI BHAGABHAI MORI Vs. STATE OF GUJARAT

JUDGEMENT

(1.) By way of this petition, the petitioners have challenged (i) the order dtd. 28/9/2012 passed by the learned Deputy Collector in RTS Appeal No.88 of 2012, (ii) order dtd. 14/10/2013 passed by the learned Collector in Revision Application No.72 of 2012 and (iii) order dtd. 12/6/2015 passed by the learned Special Secretary, Revenue Department in Revision Application No. MVV/HKP/Dahod/8 of 2014. The petitioners have further prayed for a direction to the respondents to enter the name of the petitioners in the revenue records with respect to the land in question.

(2.) Heard learned advocate Mr. Sahil M. Shah appearing for the petitioners, learned Assistant Government Pleader Mr. Nikunj Kanara appearing for the respondents No.1 to 5 and learned advocate Mr. K.T. Beladiya appearing for the respondents No.6.1.1, 6.1.2, 6.1.3, 6.1.4.1, 6.1.4.2, 6.1.4.3, 6.1.4.4, 6.1.5, 6.1.6, 6.1.7, 7.2.

(3.) Brief facts giving rise to the present petition as stated by learned advocate Mr. Sahil Shah are as under :-