AMLA RAMLA (DECD ) Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Heard learned counsel Mr. Rishi O. Malik for the petitioners and learned AGP Mr. Hardik Soni for the respondent - State.

(2.) This petition is filed under Articles 226 and 227 of the Constitution of India challenging the order dated 13.10.2017 passed by the respondent No.2 in RTS/Revision No.331 of 2015, RTS/Revision No.342 of 2015 and RTS/Revision No.511 of 2016. Petitioners have also challenged the order dated 22.03.2019 passed by the respondent No.1.

(3.) The dispute is with regard to the entry made in the revenue record in connection with agriculture land bearing survey No.115, 115/1, 115/2, 115/3, 116/2, block No.133/A and 133/B (re-survey new block Nos. 84 and 85 having Khata No.385 and 370 respectively), total admeasuring 25,567 sq. mtrs. situated at village Oviyan, Taluka Kamrej, District Surat. It is the case of the petitioners that one Amla Ramla is the original owner of the land in question. Petitioner Nos. 1.1.1 to 1.1.3 are the legal heirs of Jeliben (deceased) who is daughter of Amla Ramla, whereas petitioner Nos. 2 and 3 are the legal heirs of Lakshmiben (deceased) who is also daughter of Amla Ramla and petitioner No.4 is the legal heir of Lalji Amla (deceased) who is son of Amla Ramla and all the aforesaid persons are class one legal heirs of Amla Ramla.