SHANTILAL KHERMRAJ RANKA Vs. STATE OF GUJARAT

JUDGEMENT

(1.) By way of this petition, the petitioner has prayed that the order passed by the Asstt. Collector, Jamnagar dated 31.1.1990 in R.R.T./REVI/10/89 on the basis of which the impugned mutation entry no. 503 has been made in the revenue record be declared as not binding to the petitioner and enforceable against him in all respects and for all purposes whatsoever and that the same be declared in-effective, unenforceable and invalid in the eye of law and the order pursuant thereto made by the SSRD in a Revision Application No. 4/1997 on 3.6.1997/22.5.1997 in so far as the same entailing an adverse and prejudicial effect to the rights and interest of petitioner in the land bearing survey no. 24 paiki, be reversed and set aside.

(2.) Heard the learned advocates appearing for the parties and considered the submissions.

(3.) The facts of the present petition are that the petitioner had purchased the land bearing survey no. 24 paiki from its original owners present respondents no. 3 & 4 by registered saledeed, which was duly executed and registered on 5.2.1986, and therefore, the petitioner has been put in actual possession of the said agricultural land and is personally cultivating the same since then. Pursuant to the aforesaid transaction, mutation entry in the Revenue Record has also been inserted at sr. no. 360 reflecting the aforesaid transaction and the name of the present petitioner as a prospective purchaser and occupant of the said land has been entered into.