VAGHRI GOMTIBEN BHIKHABHI Vs. COLLECTOR

JUDGEMENT

(1.) By this application under Article 227 of the Constitution of India, the applicant calls in question the legality and validity of the order dated 31st January 2013 passed by the SSRD, by which the SSRD declined to admit the revision application filed by the applicant herein being dissatisfied with the order passed by the Collector, Patan, dated 3rd August 2009, which is at page 16/A, Annexure-A to this petition.

(2.) The facts of this case may be summarised as under :

(3.) The case put up by the applicant is that her forefathers were tilling this parcel of the land. It is also her case that every year revenue was being paid to the authorities concerned for the occupation and cultivation of the land.