PATEL SOMABHAI DEVIDAS Vs. DAHYAJI SOMAJI THAKOR

JUDGEMENT

(1.) PETITIONER has challenged an order dated 5.10.1998 passed by Deputy Secretary (Appeals) Revenue Department, Government of Gujarat, by which the said authority was pleased to reject the revision application of the petitioner and confirmed an order passed by the Deputy Collector, Mehsana on 30.7.1992.

(2.) PETITIONER purchased agricultural land bearing Block No.357 of village Navi Sedhavi, Taluka and District Mehsana from respondent No.1 herein on 23.6.1977. As per the say of the petitioner, wrong S.No. was mentioned in the sale deed and therefore on 30.6.1981 fresh writing was entered into between the parties mentioning correct Block No.357. Proceedings under the Bombay Prevention of Fragmentation and Consolidation of Holdings Act, 1947 ('the Act' for short) were initiated by the authorities and by order dated 30.7.1992 the sale was declared invalid by the Deputy Collector. The order of the Deputy Collector was challenged before the Revenue Secretary who, as already noted, dismissed the appeal by impugned order dated 5.10.1998.

(3.) HAVING perused the impugned orders and having heard the learned advocate Mr. PJ Vyas for the petitioner and Ms. Manisha Lavkumar, learned AGP for the State authorities, I find that the authorities committed no error.