HAMABHAI TALSHIBHAI ITALIYA Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Rule. Learned AGP waives service of rule on behalf of the respondents. With the consent of learned advocates appearing for the respective parties and considering the fact that the dispute is amicably settled between the original revisionists and the original owners of the land in question, the matter is taken up for final hearing.

(2.) By way of the present petition under Articles 14, 19, 226 and 227 of the Constitution of India, the petitioners have challenged order dated 7.2.2020 passed by the Special Secretary (Appeals) in Revision Application No.9 of 2018 by which Mutation Entry No.13502 of the registered sale deed in favour of the petitioner Nos.1 and 2 were cancelled and the directions were issued to initiate action under the provisions of the Prevention of Fragmentation and Consolidation of Holdings Act, 1947 in respect of the land.

(3.) The short facts arise from the record are as under :-