PARESHKUMAR HASMUKHLAL THAKKAR Vs. BALWANTSINH MOHANSING RATHOD

JUDGEMENT

(1.) AS the controversy involved in both the petitions is interconnected and similar and the petitions emanate out of identical orders made by the authorities in both the petitions, the petitions are heard together and disposed of by this common order.

(2.) THE dispute in question relates to land bearing Survey Nos. 2147/1 (Special Civil Application No. 12782 of 2008) and Survey No. 2149 (Special Civil Application No. 12783 of 2008) of Village Bakrol, Taluka and Dist. Anand.

(3.) FOR the sake of convenience the facts are taken from Special Civil Application No. 12782 of 2009 and except for the difference in the survey numbers of lands, corresponding revenue entries and the dates of the orders of the authorities the remaining fact situation will remain the same. One Shri Ravjibhai Umedbhai Patel purchased disputed land on 11. 07. 1985 from Shri Balwantsinh Mohansinh Rathod by a registered sale deed. Necessary mutation Entry No. 14216 came to be made in Village Form No. 6 on 02. 01. 1991. Subsequently it appears that respondent Nos. 3, 4 and 5 acquired interest in the land in question and ultimately under sale deed executed on 28. 07. 1989 sold the land by a registered sale deed to the petitioner. Mutation Entry No. 14218 came to be made on 21. 01. 1991 recording the second transaction.