SHIVSHAKTI ROLLING MILLS Vs. PATEL RASIKLAL MANGALDAS

JUDGEMENT

(1.) Shivshakti Rolling Mills, a partnership firm, through its partner, is before this Court challenging Order dated 4th December, 1994 passed by the Deputy Secretary (Appeals), Revenue Department, in Revision Application No.SRD/MSN/BKHP/12/94. The authority, by the order under challenge, was pleased to quash and set aside Order dated 8th January, 1985 of the District Panchayat, Mehsana, granting change of user of land bearing Survey No.469/1 for which Non-Agricultural (N.A.) permission was granted by Order dated 6th February, 1982 by the Taluka Panchayat, Kadi.

(2.) Mr.P.K.Jani, learned Advocate appearing for the petitioner, vehemently submitted that in view of the settled legal position by decisions of this Court as well as the Apex Court, the authority i.e. Deputy Secretary (Appeals) ought not to have entertained the Revision Application after a lapse of about four years from the date of decision, which was challenged in the revision. Besides, the learned Advocate for the petitioner submitted that the respondents had approached the Court of the learned Civil Judge (J.D.), Kadi, by filing Regular Civil Suit No.288 of 1986, which was decided against the plaintiff. Being aggrieved of that, the plaintiff had approached the Court of the learned District Judge by filing Regular Civil Appeal No.42 of 1988. The learned Advocate made available a xerox copy of the judgement in the said appeal, which too was dismissed on 20th July, 1991. The learned Advocate further submitted that despite his best efforts, he could not find out any further proceedings being filed against the said judgement before this Court.

(3.) The learned Advocate appearing for the respondents submitted that despite his repeated communications to respondent nos.1, 2 and 3, they have not responded to the learned Advocate, therefore, he is not in a position to state as to whether the parties have pursued the matter in higher forum.