RAMILABEN MANUBHAI PATEL Vs. STATE OF GUJARAT

JUDGEMENT

(1.) This petition is filed under Article 227 of the Constitution of India. The petitioner has prayed for the following relief/s:

(2.) Heard learned advocate Mr. Adil R. Mirza appearing for the petitioners and learned Assistant Government Pleader Mr. K.M.Antani for the respondent authorities.

(3.) It is the case of the petitioners that mutation entry No.11917 was posted in the revenue record on 17.12.2014, whereby the names of the petitioners were removed from the revenue record in connection with the land bearing Survey Nos. 129/4, 130/1, 130/8, 130/11, 130/13, 132/2 and 158/2 situated at village Chala, Taluka Vapi, District Valsad. It is further stated that the names of the petitioners were removed pursuant to the registered sale deed which was executed in favour of respondent Nos. 5 to 11. It is stated that the lands in question were originally owned by ancestors of petitioners and respondent Nos. 5 to 11 and therefore lands in question were in the joint names of the petitioners as well as private respondents. In spite of that, the names of the petitioners were wrongly removed from the revenue record.