JAYVANT LAXMAN BAGAD Vs. SUB DIVISIONAL OFFICER

JUDGEMENT

(1.) Rule. Rule made returnable forthwith. With the consent of the parties, matter is taken up for final hearing at the stage of admission.

(2.) The petitioners impugns the order dtd. 11/12/2023 passed by the Sub Divisional Officer, Sakri in RTS Appeal No.49/2023 by which the order passed by the Circle Officer declining to certify the Mutation Entry bearing Nos.7295 and 7296, pertaining land Gut No.603/1 and 603/4.

(3.) Mr. Bagul, learned Advocate appearing for the petitioners submits that the land bearing Gut No.603 situated at Bhadne, Tq. Sakri is part of Survey No.368, which was owned by Mr. Garbad Fattu Khatik. He transferred the land in favour of Sukriya Babliya Bhil in the year 1931. As per revenue record, the land was Class-I occupancy land of old tenure. Upon death of Sukriya Bhil, the land was recorded in the name of his legal heirs vide Mutation Entry no.1563 dtd. 28/4/1956. After implementation of consolidation scheme, the Survey No.368 was re-numbered as Gut No.603. In the year 1979, the entire gut was divided in multiple parts i.e. Gut Nos.603/1 to 603/11. The Gut No.603/1 ad-measures 79R, whereas Gut No.603/4 ad-measures 86R. That was allotted in the name of Asaram Sukriya Bhil. The Mutation Entry bearing No.823 was certified for that purpose.