JANAKBHAI VIRJIBHAI PATEL Vs. STATE OF GUJARAT

JUDGEMENT

(1.) As in all the petitions there are common issues and common challenge, they are being considered together by this common order.

(2.) Rule. Mr.Prachchhak, learned AGP appears for the State of Gujarat and waives service of notice of rule. Mr.Pahwa, learned Counsel appearing for all private respondents and Mr.Anand R. Patel, learned Counsel appearing for Respondent No.2 in Special Civil Application No.16171/2004 waive service of notice of rule.

(3.) The short facts of the case are that the petitioners claim to have purchased the property under registered sale deed. There is no dispute on the point regarding the existence of the registered sale deed. It appears that on the basis of the said registered sale deed the entries were mutated in the revenue record. Thereafter, the matters were carried in the appeal and the concerned appeal were allowed on the ground that the power-of-attorney was cancelled. Thereafter, the matters were carried before the Collector in revisions and the said revisions came to be dismissed. It also appears that the matters were further carried before the State Government and the State Government dismissed the revisions by confirming the order of the Dy. Collector cancelling the entries. It is under these circumstances the petitioners have approached this Court by preferring these petitions.