RANIYABHAI PATADIYABHAI PATEL  Vs. STATE OF GUJARAT  

JUDGEMENT

(1.) Heard Mr. Dhaval Barot, learned advocate for the petitioners and Mr. Rutvij Oza, learned AGP for respondent no.1.

(2.) By way of this petition under Article 226 of the Constitution of India, the petitioners have challenged the order dated 20.02.2017 passed by the Secretary (Appeals), Revenue Department, in Revision Application No. MVV/HKP/VLS/49/2015, whereby the order dated 28.07.2015 passed by the District Collector, Valsad came to be confirmed.

(3.) The noteworthy facts which can be culled out from the record of the petition are as under 3.1 That an entry no.546 came to be mutated on 03.08.1952 in relation to lands bearing survey no. 317 situated at village Nanitimbadi, Taluka Pardi, District Valsad. As can be culled out from the record, the said entry remained unchallenged till the petitioners filed an appeal as provided under Rule 108(5) of the Gujarat Land Revenue Rules being RTS Appeal No. 96/05, which came to be filed by the present petitioners on 27.07.2005. The said appeal came to be dismissed by the Deputy Collector, Valsad vide order dated 04.07.2006. The said order was challenged by way of a further revision before the Collector, which came to be registered as RTS Revision Application No.45/15, which culminated into order dated 28.07.2015. The said orders were challenged by way of present revision before the Secretary (Appeals), Revenue Department, which has culminated into impugned order dated 20.02.2017.