RAMBHAI KANABHAI Vs. ADDITIONAL CHIEF SECRETARY

JUDGEMENT

(1.) AS both the matters are inter -connected and common questions arise in both the matters, they are being considered by this common judgement.

(2.) THE present petitioners have preferred the petitions for challenging the legality and validity of the orders passed by the State Government, whereby the revision application is allowed and the order of the Collector for maintaining Entry No.986 dated 27.7.1991 in the revenue record based on the registered sale deed is set aside with the direction that the name of the legal heirs be included and after the decision of the Civil Court pertaining to the sale transaction, the entry be mutated.

(3.) IN other Special Civil Application No.7114 of 1996, same is the fact situation, except that there is change in the number of entry, which is No.987 dated 29.7.1991. It appears that the State Government disposed of four revisions being Nos.6/1993, 7/1993, 8/1993 and 9/1993 for Entry Nos.983, 984, 985, 986 and 987 by setting aside the order of the Collector in Appeal No.19 of 1993 to No.23 of 1993 dated 28.9.1993 for maintenance of the aforesaid entries. For the very fact situation qua Entry No.984, SCA No.7110 of 1996 was preferred by Thakarshi Jasmat Savalia and others and the said Special Civil Application, as per the judgement of this Court (Coram: M.R. Shah, J.) dated 1.9.2005 is allowed with the following directions: -