VAKHATSINH HARIJI RAJPUT Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Rule. Learned Assistant Government Pleader Mr.K.M. Antani waives service of notice of Rule for respondent Nos.1 and 2. Looking to the issue involved in the present petition, the same is taken up for final disposal with the consent of the learned advocates appearing for the parties.

(2.) This petition is filed under Article 226 of the Constitution of India, in which, the petitioner has prayed for the following reliefs:

(3.) The dispute in the present petition is with regard to the agricultural land bearing Survey No.280 (Old Survey No.694) admeasuring 4683 sq.meters under the head 'New Tenure Land' situated at Village Kholvada, Taluka Siddhpur, District Patan. It is a case of the petitioner that the Mamlatdar and ALT passed an order on 18.04.1988 in Tenancy Case No.84C(4)/4982/87 whereby the land in question was sold to the petitioner and as per the condition stipulated in the said order, the petitioner deposited an amount of Rs.712/- with the State Bank of India, Siddhpur Branch. It is submitted by the learned advocate for the petitioner that till today, the said order has not been taken into review and the said order has attained finality. It is further stated that pursuant to the order passed by the Mamlatdar and ALT, Entry No.2327 was mutated in the revenue record and since 1988, the name of the petitioner is reflected in the revenue record and the petitioner is in possession of the land in question since last more than thirty-one years.