PRIYA ATUL LALWANI Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Heard learned advocate Mr.Dakshesh Mehta for the petitioner, learned Assistant Government Pleader Mr.Manan Mehta for the respondent State and its authorities and learned advocate Mr.I.M. Pandya for the private respondents.

(2.) This petition is directed against order dated 19th August, 2016 passed by the Secretary, Revenue Department (Appeals) , Ahmedabad, whereby Revision Application No.08 of 2016 preferred by the present petitioners came to be dismissed, resultantly, order dated 16th November, 2015 passed by the Collector, Navsari, was maintained.

(3.) The dispute dealt with by the revenue authorities was in respect of Mutation Entry No.2394. This Entry was mutated on 20th October, 2012 in respect of land bearing Survey No.4 situated at Village Kadoli, Taluka Jalalpore, pursuant to sale deed executed in favour of the petitioner. The land in question originally stood in the name of one Sumanbhai Manilal and others.