ASLAMBHAI UMARBHAI GHOJARIA Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Invoking the extraordinary jurisdiction of this Court under Article 226 of the Constitution of India, the petitioner seeks to challenge the legal validity of the impugned order dtd. 11/11/2016 passed by the Secretary (Revenue) in the second revision preferred by him whereby he has affirmed the order of the Collector dtd. 29/6/2015 setting aside the mutation entry made on the basis of a registered Will.

(2.) Heard learned advocate Mr.S.P.Majmudar for the petitioner, learned advocate Mr.Mayur Dhotre for respondent no.7, and learned Assistant Government Pleader for respondent nos.1 to 5.

(3.) Respondent nos.6, 8 to 14 though served with notice, none appears for them. Therefore, this petition is not opposed by them. Only respondent no.7, who is contesting this petition, opposed the same.