NAROTTAMBHAI TRIKAMDAS PATEL Vs. SPECIAL SECRETARY, REVENUE DEPARTMENT

JUDGEMENT

(1.) Rule. Learned AGP Mr. Aditya Pathak waives service of notice of rule for respondent nos.1 to 4.

(2.) By way of present petition under Articles 226 and 227 of the Constitution of India as well as under the provision of the Bombay Land Revenue Code and the Rules framed thereunder, the petitioner has prayed for quashing and setting aside the order dtd. 7/7/2017 passed by the respondent no.1 Special Secretary, Revenue Department (Appeal) in Revision Application No.MVV/HKP/VLS/52/2017, the order dtd. 31/1/2017 passed by the respondent no.2 Collector, Valsad in RTS Revision Case No.103/2016 and the order dtd. 2/3/2016 passed by the respondent no.3 Deputy Collector, Pardi in RTS Appeal Case No.180/2015, whereby the Entry No.10755 mutated in favour of the petitioner on the basis of the registered sale deed has been cancelled.

(3.) The brief facts leading to the filing of the present petition are as under,