NAGJANBHAI ARJANBHAI VADHER Vs. STATE OF GUJARAT

JUDGEMENT

(1.) These petitions are cognate as they arise out of the same order.

(2.) What is challenge in the petitions is order dated 15th February, 2016, passed by the Secretary, Revenue Department (Appeals) , Ahmedabad, in Revision Application No.76 of 2008. Thereby the revisional authority partially allowed the Revision Application of the private respondents herein, set aside order dated 23rd July, 2008 of the Collector, Surat and remanded the case.

(3.) The dispute dealt with by the revenue authorities culminating into the revisional proceedings as above, was in respect of Mutation Entries pertaining to land bearing Revenue Survey Nos.67 and 73 at village Ved, Taluka Surat. This land originally belonged to one Gopaldas Parshottamdas who expired on 04th February, 1971, whereupon names of the heirs of the deceased Gopaldas were entered for which Entry No.893 was mutated. The widow and son of Gopaldas died in the year 1986 and 2002, respectively, which left five heirs (1) Revaben D/o. Gopaldas, (2) Ramaben D/o. Gopaldas, (3) Kunjlataben D/o. Gopaldas, (4) Vimlaben D/o. Gopaldas and (5) Manjulaben D/o. Gopaldas, as the owners of the said land. These five persons executed a Power of Attorney dated 12th March, 2002 in favour of respondent No.12 Thakur Ghanshyam Devani.