GOHIL MAHJIBHAI HIMMATSINH Vs. MAMLATDAR VADODARA RURAL

JUDGEMENT

(1.) Heard learned advocate Mr.B.K.Raj for the petitioners and learned Assistant Government Pleader Mr.Manan Mehta for the respondent - State authorities.

(2.) The grievance in this petition is directed against order dated 10.08.2017, passed by the Secretary, Revenue Department (Appeals), Ahmedabad, whereby the said revisional authority dismissed Revision Application No.85 of 2014 preferred by the petitioners herein, consequently confirmed order of the Collector, Vadodara, dated 15.05.2014.

(3.) The dispute dealt with by the revenue authorities in the proceedings before them culminating into the impugned order, was in relation to Mutation Entry No.1820 and 1822. These entries were in respect of land bearing Survey No.88/2, Block No.157 situated at village Angadh, Taluka Vadodara and came to be certified on 23.11.1992 and 24.02.1993, respectively, by the competent authority. The land was thereby entered in the name of the State Government as waste land. 3. 1 Against the aforesaid mutation and certification, the petitioners preferred appeal before the Deputy Collector, Vadodara (Rural), who dismissed the same on 19.05.2012. The Collector dismissed further appeal preferred against the said order. Thereafter also came to be dismissed Revision Application of the petitioners being the impugned order.