KETANBHAI SHANTIBHAI PATEL Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Heard learned advocate Mr.Rohan Shah for the petitioner, learned Assistant Government Pleader Ms.Divyangna Jhala for the respondent - State and its authorities as well as learned advocate Mr.Manan Bhatt for respondent No.3.

(2.) This petition is directed against order dated 06th February, 2016 passed by the Secretary, Revenue Department (Appeals), Ahmedabad, whereby Revision Application No.57 of 2010 preferred by the petitioner came to be dismissed and order dated 07th August, 2010 of Collector, Surat, was confirmed.

(3.) The dispute dealt with by the revenue authorities was in respect of Mutation Entry Nos.6216 and 6215. The relevant facts were that the land bearing Block No.889/A at Village Sevani, Taluka Kamrej was in the name of one Vitthalbhai Patel. Said Vitthalbhai executed registered sale deed No.1054 dated 23rd March, 2007 in favour of the present petitioners. In pursuance of this registered transaction, Entry No.6216 was made in the revenue record on 10th May, 2017. Before that, on 08th May, 2007, another Entry No.6215 holding the encumbrance was mutated.