SAJUBHA VELUBHA JADEJA Vs. STATE OF GUJARAT

JUDGEMENT

(1.) THIS petition has been preferred challenging order dated 09/05/2008 made by Special Secretary, Revenue Department (Appeals) in Revision Application No. 8 of 2007 and order dated 20/02/2007 made by Taluka Development Officer granting N. A. Permission vide orders bearing Nos. NA/65 (2)32/2006/2007 and NA/65 (2)33/2006/2007.

(2.) RULE. Learned Advocate appearing for the respective parties are directed to waive service of Rule.

(3.) AGRICULTURAL Lands bearing Survey Nos. 299 and 314 situated at Village Varsamedi, Tal. Anjar, Dist: Kutchhch were owned by Shri Trikamriji Temple (the temple) as per promulgation entry No. 138 made on 10/03/1976 as appearing in Village Form No. 6 (Annexure R3) produced alongwith affidavit-in-reply of respondent No. 3 authority.