RAMESHBHAI KHIMJIBHAI PATEL Vs. RATANBEN RAVJI LIMBANI

JUDGEMENT

(1.) Challenging the judgment and order dated 20.02.2017 passed by the respondent no.8, Special Secretary (Appeals), Revenue Department ("SSRD" for short) in Revision Application No.11 of 2017 whereby, the respondent no.1 Ms.Ratanben has been directed to maintain status quo until the proceedings are decided by the Collector, Kutch and directing further that the Collector, Kutch may decide the proceedings finally within three months, the petitioner is before this Court.

(2.) It is alleged by the petitioner that fraud has been practiced not only upon the petitioner but, the Civil Court as well as the statutory authorities and which involves not only respondent nos.1 & 2 but, also the Advocates who were appearing before the concerned authorities, who represented these respondents.

(3.) The dispute concerns the agricultural land bearing survey no.87 paiki 1, ad-measuring 19,830 sq. metres and 87 paiki 2, ad-measuring 16,188 sq. metres, totalling 36,018 sq. metres, situated at Village Dahisara, Taluka Bhuj, District Kutch (hereinafter referred to as "the said land"). The said land was purchased by the petitioner by way of sale deed dated 10.10.2014 from one Mr.Ishani Manish Shah and pursuant to the said sale deed, mutation Entry No.577 was made in the revenue records.