SURAJBEN RANCHHODJI HADIYOL Vs. STATE OF GUJARAT

JUDGEMENT

(1.) By way of present petition under Articles 14, 19, 21 and 226 of the Constitution of India, following prayers have been made.

(2.) The case putforth by the petitioners is as under:

(3.) Ms. Kruti Shah, learned advocate appearing for the petitioners would submit that the authorities below have committed error in canceling the Entry No.1914 which is a computerized copy and by which some corrections were made in view of the fact that without any reason five parcels of land were deleted from the Entry No.678 and therefore, the Circle Officer has committed no error in mutating the Entry No.1914. She would further submit that a fraud was committed by the private respondents in the year 1982 and the names of legal heirs from certain parcels of land were deleted and therefore, delay would not come in the way of the petitioners. She would further submit that one of the petitioners was minor in the year 1982. She would further submit that even if Entry No.1914 was mutated without following the process by the Circle Officer, the authorities should have directed to inquire into the matter. She, therefore, would submit that the petition be admitted and accordingly, allowed.