ENERCON INDIA LIMITED Vs. STATE OF GUJARAT

JUDGEMENT

(1.) AFTER hearing the learned advocates appearing for the respective parties, the petition is taken up for final hearing and disposal today in light of the view that the Court is inclined to adopt.

(2.) RULE. Learned advocates appearing for respective respondents are directed to waive service of notice of Rule.

(3.) THE facts may be briefly stated. Petitioner company purchased land bearing Revenue Survey No. 108 (revised survey no. 164) of Village Gamwadi, Taluka Kalawad, District Jamngar. After the purchase under a registered deed the petitioner made an application on 15th January, 2008 to have the name of petitioner company entered in revenue record. Accordingly entry number 625 came to be made on 16th January, 2008.