LALITABEN Vs. NIRUBEN RAMANBHAI SUTHAR

JUDGEMENT

(1.) Mr.B.G. Patel, learned counsel for the petitioner, Mr.Yatin Soni, learned counsel for the respondent Nos.1/1 to 1/3, Mr.A.Y. Kogje learned Assistant Government Pleader for the respondent Nos.2 and 3 ? State.

(2.) By the present writ application, petitioner seeks to challenge the order dtd.29/8/1992 passed by the Deputy Collector in RTS Appeal No.53 of 1992, order dtd.24/2/1993 passed by the Collector in RTS Revision No.91 of 1992 and order dtd.23/5/1995 passed by the Secretary, Revenue Department in Case No.SRD/B/HKP/43 of 1993.

(3.) The undisputed facts are that one Manibhai Hargovandas Suthar owned and possessed land bearing Survey Nos.307, 308, 302 and 375 which were made a Block, numbered as No.723, after coming into force Consolidation Act at village Khadana. The said Manibhai Hargovandas Suthar died on 15/8/1947 and was survived by his son ? Baldevbhai Manibhai Suthar and minor daughter Shantaben. On an application-cum-information given by Baldevbhai Manibhai Suthar to the Talati-cum-Mantri, Mutation Entry No.2192 was made in favour of said Baldevbhai on 18/2/1948, undisputedly, the entry was certified.