KEVALBHAI RAMESHBHAI PATEL Vs. STATE OF GUJARAT

JUDGEMENT

(1.) By way of the present petition under Articles 14, 19, 21, 226 and 227 of the Constitution of India, the petitioners have challenged the order dated 18.10.2017 passed by the Additional Secretary, Revenue Department (Appeals) (hereinafter referred to as 'SSRD') in Revision Application No.50 of 2015 by which the SSRD has allowed the revision application of the private contesting respondents herein and quashed and set aside order dated 28.4.2015 passed by the Collector, Kheda and confirmed Mutation Entry No.18318 dated 17.9.1999. The SSRD has also observed that outcome of Regular Civil Suit No.55 of 2012 pending before the competent Civil Court would be binding to the parties.

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

(3.) That the present petition concerns land bearing Revenue Survey No.3093 admeasuring 7993 Sq. Mts. of Mouje Kakarkhadparti, Tal. Nadiad (hereinafter referred to as 'the land in question'). That Entry No.18318 was mutated on 17.9.1999 effecting Sale Deed dated 4.4.1997 with regard to the land in question pursuant to registered Sale Deed executed by the Power of Attorney Holder of the original land owners.