LAWS(GJH)-2018-6-89

DHIRENDRA JIVRAJBHAI KORAT Vs. DEPUTY COLLECTOR

Decided On June 29, 2018
Dhirendra Jivrajbhai Korat Appellant
V/S
DEPUTY COLLECTOR Respondents

JUDGEMENT

(1.) By this application under Article 227 of the Constitution of India, the applicants call in question the legality and validity of the order dated 6th August 2013 passed by the Gujarat Revenue Tribunal in the Revision Application No.TEN/BR/2/13, by which the Revision Application filed by the applicants herein came to be rejected on the ground that the same was not maintainable before the Tribunal.

(2.) On 4th December 2013, while issuing notice, the following order was passed :

(3.) The controversy giving rise to this application is in a very narrow compass. A parcel of land bearing Survey No.427 situated in the sim of village Bordi Samdiyada, Taluka Jetpur, District Rajkot, was originally owned by one Jaswantlal Chaprajwala. In the proceedings initiated under the Gujarat Agricultural Lands Ceiling Act, the land admeasuring 10-Acres out of Survey No.427 was declared to be in excess. It came to be forfeited in the State Government in accordance with the provisions of the Lands Ceiling Act. Out of 10-Acres of land declared to be excess, one Hirabhai Govindbhai Harijan claiming to be a landless labourer came to be allotted 3-Acres 10-Gunthas of land and one Babubhai Jivabhai Harijan was allotted 3-Acres 15-Gunthas of land by the order of the Deputy Collector, Gondal, passed under Section 29 of the Act. An entry No.1146 came to be mutated in the revenue records in this regard.