RAICHAND KANJIBHAI SHAH Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Heard learned advocate Mr.R.C. Kakkad for the petitioner, learned Assistant Government Pleader Ms.Divyangna Jhala for respondent Nos.1, 2 and 3 and learned advocate Mr.Premal Joshi for private respondent No.4.

(2.) The challenge in this petition is directed against order dated 27th June, 2012 passed by the Additional Secretary, Revenue Secretary (Appeals) , dismissing Revision Application No.20 of 2006 preferred by the petitioner, in turn, confirming order dated 29th April, 2006 of the Collector, Jamnagar.

(3.) The facts are that revenue Mutation Entry No.176 mutating the name of the present petitioner came to be recorded in the revenue records on 25th July, 1987, which was in respect of land bearing Survey No.103 at Village Mota Ambla, Taluka Khambhaliya. The petitioner who stayed since time of forefathers at the said village Mota Ambla, purchased the said land from private respondent No.4 - Khimiben pursuant to registered sale deed dated 03rd October, 1986. Accordingly aforesaid Entry was mutated.