KABIR MANDIR TRUST Vs. STATE OF GUJARAT

JUDGEMENT

(1.) RULE. Mr. Nikunt Raval, learned AGP waives service of notice of Rule on behalf of respondents No. 1 to 4 and Mr. Viral K. Shah, learned advocate waives service on behalf of respondents No. 5, 6, 13 and 14. With the consent of learned advocates appearing for the respective parties, and in the facts and circumstances of the case, the petition is taken up for final hearing today.

(2.) BY way of this petition under Articles 226 and 227 of the Constitution of India, petitioners-original revisionists have prayed for an appropriate writ, order or direction, quashing and setting aside the impugned order dated 18. 9. 2009 passed by the Revisional Authority - Secretary (Appeals), Revenue Department, State of Gujarat passed in Revision Application No. 24 of 1997 by which the revisional authority has dismissed the said revision application confirming the order passed by the Collector, Surat on 10. 8. 1996.

(3.) BY order dated 6. 12. 1994 passed by Deputy Collector, Olpad in RTS/remand Case No. 33/94 Revenue Mutation Entries No. 1646 to 1648 posted in favour of the present petitioners on the basis of the registered sale deed came to be cancelled. The said order passed by the Deputy Collector came to be confirmed by the Collector, Surat vide order dated 10. 8. 1996 passed in RTS Revision Application No. 8 of 1996 and came to be further confirmed by the Secretary (Appeals), Revenue Department, State of Gujarat by impugned order dated 18. 9. 2009 passed in Revision Application No. HKP/st/24 of 1997.