ARVIND FASHIONS Vs. STATE OF GUJARAT

JUDGEMENT

(1.) CONSIDERING the limited controversy, which has been brought before this Court by way of this petition, the petition is taken up for final hearing and disposal today. RULE. Learned Assistant Government Pleader is directed to waive service.

(2.) THE facts in brief are that vide three different registered sale deeds dated 16. 11. 1989 the petitioner-Company, under the erstwhile name of the Company, purchased non-agricultural land bearing Survey No. 189 (Hissa No. 1 paikee) of Village Iyava, Taluka Sanand, Dist. Ahmedabad. Appropriate entry came to be mutated on 04. 02. 1990 in the revenue records on an application moved by the petitioner. Sometime between 2004 to 2006 revenue record was transferred from manual version to computerized version and in the process of such data transfer the respondent authorities committed an error, along with various other errors, and the name of the petitioner did not appear in the revenue record of Survey No. 189/1/p, but appeared in revenue record of Survey No. 190/1.

(3.) ON coming to know about the error, the petitioner approached the respondent authority on 17. 01. 2006 with an application seeking appropriate rectification of the error. On 30. 09. 2008 an order came to be made to rectify the errors. It is the say of the petitioner that despite such order having been made since the said date the respondent authorities are not correcting the errors. In the meantime the petitioner had also made one more representation on 16. 10. 2008 calling upon the respondent authority to carry out the necessary correction in the records. As there was no response, the present petition has been preferred.