CHANDUBHA SHIVUBHA MORI Vs. STATE OF GUJARAT

JUDGEMENT

(1.) By filing present petition under Articles 226 and 227 of the Constitution of India as well as under the provision of the Bombay Land Revenue Code (hereinafter referred to as "the Revenue Code" for short"), the petitioners have prayed for following reliefs,

(2.) Heard learned advocate, Ms. Kruti Shah for the petitioner, learned AGP Mr. Jay Trivedi for the respondents - State authorities and learned advocate, Mr. Darshan Gandhi for the respondent Nos.5 to 7.

(3.) Learned advocate, Ms. Shah submitted that the dispute pertains to land bearing Survey No.158 admeasuring 6-71-78 situated in the sim of Village : Vankda, Taluka and District : Morbi (hereinafter referred to as "the land in question" for short), which was owned and occupied by two sisters viz., Savitaben Premdas Bavaji and Kantaben Premdas Bavaji by virtue of inheritance upon the death of their mother. She submitted that the petitioners herein have entered into sale transaction with the aforesaid land owners by way of executing registered sale deed on 11.06.2013 and on the strength of the said registered sale deed, Entry No.1886 was mutated in the revenue record, which was subsequently certified also by the concerned revenue authority. She submitted that however subsequently, the respondent nos.5 to 7 herein have raised their objection against the certification of the said entry, therefore, the entry mutated in favour of the father of the petitioner on the strength of the registered sale deed has been cancelled by the respondent - Mamlatdar, therefore, the petitioners approached the respondents - Deputy Collector, Collector and SSRD against the cancellation of those entries, however, those revenue authorities have turned down the request of the petitioners, therefore, the present petition is preferred.