ADITYAKUMAR DHRUVKUMAR PATEL Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Heard learned advocate Mr. Vimal Purohit appearing for the petitioner and learned Assistant Government Pleader Mr. Antani for the respondents.

(2.) With consent of the learned advocates appearing for the parties, petition is taken up for final disposal. Rule. Learned Assistant Government Pleader waives service of Rule for the respondents.

(3.) Learned advocate for the petitioner submitted that the dispute is with regard to the land bearing survey No.1412-A, admeasuring 14864 sq. mtrs., situated at village Santej, Taluka Kalol, District Gandhinagar. The land in question was originally owned and possessed by one Dhiraji Thakore. The said person died leaving behind Jalaji Dhiraji Thakor as his legal heir and therefore succession entry came to be mutated in the revenue record on 17.11.1954. Copy of the said entry is placed on record at page 43 of the compilation. It is further submitted that after the death of Jalaji Dhiraji, name of Punjaji Jalaji Thakor came to be mutated in the revenue record vide entry No.3060 which was mutated on 28.05.1970. Thereafter, on 16.05.1978, mutation entry No.4512 came to be posted in the revenue record in the name of legal heirs of Punjaji Thakor.