VISHNUJI LAXMANJI Vs. STATE OF GUJARAT

JUDGEMENT

(1.) By way of the present petition under Articles 14, 19 (1) g), 21, 300-A and 226 of the Constitution of India, the petitioners have challenged the order dated 15.7.2017 passed by the District Collector, Ahmedabad by which the application submitted by the petitioners to regularize the possession of the land bearing Revenue Survey No.356 (Block No.516) (Now Final Plot No.179/1) admeasuring 1759 Sq. Mts. of village Bopal, Tal. Daskroi, Dist. Ahmedabad which belonged to the State of Gujarat, on the ground that the petitioners are in possession of the land since number of years and are ready and willing to pay the Jantri price, came to be rejected. The petitioners have also challenged the order dated 14.2.2018 passed by the learned Secretary, Revenue Department (Appeals) in Revision Application No.20 of 2017 by which the SSRD has rejected the revision application of the petitioners and confirmed the order dated 15.7.2017 of the District Collector, Ahmedabad.

(2.) The short facts arise from the record are as under :-

(3.) That land bearing Survey No.356, Block No.516 of Village Bopal, Tal. Daskroi, Dist. Ahmedabad admeasuring 24,787 Sq. Mts. was running under the head of Government barren land and an entry No.2022 was posted in the revenue record on 13.8.1956. It is the case of the petitioners that the family members of the petitioners were in possession of the said land and the petitioners are in exclusive possession of land admeasuring 2023 Sq. Mts. out of the total area of 24,787 Sq. Mts. and they are carrying on agricultural activities.