DECEASED GAMBHIRJI MADHUJI Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Heard Learned Advocate Mr.H.R.Prajapati For The petitioners, learned Assistant Government Pleader Mr.Manan Mehta for the respondent - State and its authorities and learned advocate Mr.S.L.Vaishya for the private respondents.

(2.) The challenge in this petition is directed against order dated 28.06.2016, passed by the Secretary, Revenue Department (Appeals) , Ahmedabad, dismissing Revision Application No.18 of 2010 preferred by the petitioners, in turn, maintaining order of the Collector, Banaskanatha dated 17.04.2010.

(3.) The Dispute Was With Respect To Mutation Entry No.466 in respect of land bearing Survey Nos.79/2, 79/3, 79/6 and 79/7, situated at village Dharpada, Taluka Deesa. These lands stood in the joint names of Thakor Jhaverji Lakhaji, Kaluji Lakhaji and others. On the basis of a registered Sale Deed dated 201966, effected in favour of Thakor Gambhirji Madhuji - the petitioners herein, aforesaid entry was mutated in the revenue records on 25.08.1986. It appears that upon objection raised by respondent No.4 - Samraji Kaluji Thakor, the Deputy Collector, Deesa, passed order dated 30.07.2009 allowing the appeal and cancelling the said Mutation Entry No.466. The petitioners approached the Collector by filing Revision Application, which was dismissed on 17.04.2010. Filed thereafter was the Revision Application which culminated into the impugned order.