JASWANTBHAI DAHYABHAI PATEL Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Heard learned advocate Mr.Dhirendra Mehta for the petitioners, learned Assistant Government Pleader Mr.Manan Mehta for the respondentState and its authorities and learned advocate Mr.Premal Joshi for the private respondents.

(2.) The challenge in this petition is directed against order dated 20/21.01.2016, passed by the Secretary, Revenue Department (Appeals) , Ahmedabad. Thereby the said revisional authority dismissed Revision Application No.82 of 2006 of the petitioner herein, consequently confirming order dated 23.06.2006 of the Collector, Surat and further observed that the outcome of the Civil Suit shall bind the parties.

(3.) The dispute dealt with by the revenue authorities was with regard to Revenue Entry No.11746. This Mutation Entry was entered in the revenue records on 19.11.200 It was in respect of land bearing Survey No.478, 507, Block No.435 situated at village Variyav, Taluka Choryasi, Surat, belonging to one Ramjibhai Durlabhbhai, who died on 210.200 Said Ramjibhai had executed a registered Will No.1223 on 01.07.1992 in respect of the said land. By the said Will, the land was given to the present petitioner, who happened to be the nephew of the deceased Ramjibhai.