HARIDAN NARANDAS LANGA Vs. STATE OF GUJARAT

JUDGEMENT

(1.) THE petitioners claim ownership right over the land bearing Survey No. (old) 62 admeasuring 18 acres and 15 gunthas of village Ronaki. The same was remeasured and given Survey No. 10. The land was shown in the name of Government. The petitioners therefore approached Revenue Authority under Section 37 (2) of the Bombay Land Revenue Code. The Deputy Collector, Rajkot granted the application and land bearing Survey No. 10 was remeasured as 12 acres and 32 gunthas and was declared as of ownership of the petitioners. Order was taken in suo motu revision by the Collector who reversed the order of the Deputy Collector. The petitioners therefore, approached Gujarat Revenue Tribunal. Revision Application however, by impugned order dated 26. 7. 1995 came to be dismissed. Hence, the petition.

(2.) HEARD the learned advocates for the parties and perused the material on record.

(3.) ADVOCATE for the petitioners took me through the order passed by the Deputy Collector to contend that the petitioners were owners of the land and name of the Government was shown by mistake.