CHAVDA SIDIK UMAR Vs. GADHAVI DEVDAN GANGADAS

JUDGEMENT

(1.) CONSIDERING the scope of controversy between the parties and the view that the Court is inclined to adopt, the petition is taken up for final hearing and disposal today. RULE. Learned advocates appearing for the respective respondents are directed to waive service.

(2.) IT is the case of the petitioner that the petitioner was owning land bearing Survey No. 299/1 (Old No. 574) of Gandhidham which came to be mutated in name of respondent No. 1 by virtue of order made by the Deputy Collector, Anjar, respondent No. 2 herein, on 22. 11. 2002. The petitioner challenged the same by way of appeal before respondent No. 3, the Collector, Kachchh, who dismissed the appeal without hearing the petitioner vide order dated 11. 04. 2005. The petitioner thereupon preferred revision application before respondent No. 4 authority who, vide impugned order dated 26. 07. 2007, confirmed the orders made by the lowers authorities, without appreciating the contentions of the petitioner, as stated by the learned advocate for the petitioner.

(3.) THOUGH various submissions have been made by the respective advocates, it is not necessary to set out the same in detail for the reasons that follow hereinafter.