HAMIDABEN Vs. ZUBEDABEN W/O ABDULBHAI PIRABHAI ASU

JUDGEMENT

(1.) With consent of the learned advocates for the parties, the matter is taken up for final disposal.

(2.) The petitioners are before this Court being aggrieved by judgment and order dated 20.12.2006 passed by the Secretary (Appeal) in Revision Application No.15 of 2006, whereby the Secretary (Appeal) was pleased to confirm order passed by Collector, Banaskantha in Revision Application No.4 of 2005 dated 15.04.2006.

(3.) The Collector, by order dated 15.04.2006, whereby order passed by the Deputy Collector in RTS Appeal No.53 of 2002 dated 29.09.2004 was quashed and set aside, had directed the Mamlatdar to act in accordance with law and make necessary entry on account of heir-ship as and when an application is given in that regard. This order is challenged by filing the present petition on 15.01.2007. Before the Court issued 'Rule' and notice as to interim relief and granted ad-interim relief in terms of para 28(C) on 02.07.2007, respondent Nos. 1 and 2 approached the Mamlatdar with a request to enter their name as heirs. The Mamlatdar passed an order on 09.03.2007 and their names were entered in revenue record on 21.3.2007.