DASHRATBHAI BALDEVBHAI PATEL Vs. STATE OF GUJARAT

JUDGEMENT

(1.) The petitioner herein has invoked extra ordinary writ jurisdiction of this Court. The petitioner is the third party, challenging the order dated 10.08.2012, passed by the Secretary (Appeals), Revenue Department in Revision Application No.MVV/HKP/AMD/97 of 2017, whereby the Secretary (Appeals) directed the parties to maintain status quo in relation to the land bearing survey No.1983 paiki 3 admeasuring 0-76-89 H-Are-Sq.mtrs. situated at Sanand, District Ahmedabad.

(2.) Shri Chhatrasinh Ranjitsinh Vaghela-respondent No.9 herein had purchased the said land as agricultural land and mutation entry No.12974 dated 21.04.1982 was certified in his name on 22.05.1982.

(3.) It is the case of the present petitioner that names of respondent Nos.5 to8 were entered in relation to the half portion of the agricultural land although they did not have any blood relationship and they were not the family members of the original owners nor of respondent No.9. The registered sale deed which had been effected also is alleged to be by way of fabricated sale document. Mutation entry No.13222 dated 10.01.1983, in the name of respondent Nos.5 to 8 had been mutated in the record of rights. It is also the case of the petitioner that, physically the possession of the property continued with the respondent No.9.