SHANKERBHAI VELJIBHAI BHABHAR Vs. STATE OF GUJARAT

JUDGEMENT

(1.) THE petition is directed against an order dated 22. 3. 1996 passed by the Secretary (Appeals) Revenue Department, Government of Gujarat. Issue pertains to entries in the revenue record. By the impugned order, revision application of respondent No. 2 was allowed. The Secretary has given cogent reasons in support of the orders. Name of respondent No. 2 was entered as one of the co-owners. The entries were however, made subject to outcome of Civil Suit No. 36/1992 which was pending at that time. It is noted that proceedings under Section 73aa of the Bombay Land Revenue Code were also pending. It is specified that entries will be subject to outcome of the suit.

(2.) IN exercise of writ jurisdiction, I have no reason to interfere, since I find that order does not suffer from jurisdictional error.

(3.) THE petition is therefore, dismissed. Rule is discharged. Interim relief, if any, stands vacated.