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Gujarat High Court

Manpritsinh Mahendrasinh Rathod & vs State Of Gujarat Thro Principal ... on 15 September, 2017

Author: J.B.Pardiwala

Bench: J.B.Pardiwala

                    C/SCA/15630/2012                                                     ORDER




                     IN THE HIGH COURT OF GUJARAT AT AHMEDABAD

                       SPECIAL CIVIL APPLICATION NO. 15630 of 2012

         ==========================================================
              MANPRITSINH MAHENDRASINH RATHOD & 1....Petitioner(s)
                                   Versus
         STATE OF GUJARAT THRO PRINCIPAL SECRETARY & 4....Respondent(s)
         ==========================================================
         Appearance:
         MR MA KHARADI, ADVOCATE for the Petitioner(s) No. 1 - 2
         MS NISHA THAKORE, AGP for the Respondent(s) No. 1
         MR HARSHAD K PATEL, ADVOCATE for the Respondent(s) No. 5
         NOTICE SERVED for the Respondent(s) No. 2 - 4
         ==========================================================

             CORAM: HONOURABLE MR.JUSTICE J.B.PARDIWALA
          
                                           Date : 15/09/2017 
                                             ORAL ORDER

1. By this application under Article 227 of the Constitution of India,  the applicants call in question the legality and validity of the order dated  23/08/2012   passed   by   the   S.S.R.D.   at   Ahmedabad,   by   which,   the  S.S.R.D. allowed the revision application filed by the respondent no.5  herein, thereby, quashing and setting aside the order of the Collector,  Dahod,   dated   19/10/2006   and   affirming   the   order   of   the   Deputy  Collector, Dahod, dated 07/07/2005 in the RTS Appeal No.12/2005.

2. The S.S.R.D. while allowing the revision application filed by the  respondent no.5 held as under:­

3. Revision Application of the applicant, the oral arguments of the   Ld.   Advocates   of   the   parties,   Order   of   the   Collector   and   available   papers have been perused. The applicants of this case has purchased   the land bearing  C. S. no.1062  paiki, admeasuring 69.64 Sq. mts. At   mouje   village   - Limdi,   Tal.   Zalod  vide   two  registered   sale   deeds   of   Page 1 of 3 HC-NIC Page 1 of 3 Created On Sun Sep 24 08:24:17 IST 2017 C/SCA/15630/2012 ORDER Nos.318  and 319,  both dtd. 26­06­1993  respectively.  The  mutation   entries of the same have been registered in the Office of City Survey   vide Mutation Entry nos.82 and 83 on 21­01­2004. As the Objection   Application has been filed by the opponent of this case before the City   Survey Superintendent, the City Survey Superintendent has ordered to   cancel both the entries and to register the case on the Dispute Register.   Being aggrieved from this, the applicant of this case has lodged dispute   application before the Deputy Collector, Dahod under Rule 108(5) of   Gujarat   Land   Revenue   Rules­   1972.   In   connection   with   which   the   Deputy   Collector,   Dahod   has   ordered   to   certify   both   the   mutation   entries on the basis of registered sale deed vide Order No. RTS/Appeal   No.12/2005  dtd. 07­07­2005.  On being  aggrieved  by the impugned   order of the Deputy Collector, Dahod, the opponent of this case has   filed   a  Revision   application   before   the  Collector,  Dahod   under   Rule   108(6) of Gujarat Land Revenue Rules­ 1972. The Collector ­ Dahod   has   allowed   the   Revision   application   by   his   impugned   Order.   Aggrieved by the same, the applicants of this case has filed the present   Revision  application before  this Office. Looking  to the details of the   registered sale deed no. 318 dtd. 29­06­1993, Mahendrasinh Motisinh   Rathod  has sold  the  open  land  for  residential  purpose  admeasuring   69.64   sq.   mts.   of   C.S.   No.1062   of   Limdi,   Tal.   Zalod   to   Ushaben   Samualbhai   Damor   by   taking   consideration   money   of   Rs.   3,000/­.   The total area of C.S. no.1062 is 1619.14 sq.mts., which is an open   land of independent ownership for residential purpose. Among which   the   land   of   69.64   sq.   mts.   of   land   has   been   sold   by   taking   the   consideration money of Rs. 3,000/­. The seller has put the signature   before Sub­Registrar. The Deputy Collector, Dahod has duly certified   the mutation entry vide his order dtd. 07­07­2005 made on the basis   of sale deed. Looking to the details of the deed, no any defect is found   in   the   City   Survey   number.   Hence,   no  question   arises   to   make   the   Revised deed. As the observation made by the Collector is not found   proper, and the Order of the Collector is erroneous, hence it is liable to   be quashed. The Deputy Collector, Dahod has passed an order in just   and legal manner to certify the mutation entry nos. 82 and 83 made   on the basis of registered sale deed, which is required to be restored.   The Revision Application has been granted considering the grounds of   the applicant narrated in the revision application and the arguments   of   his   Ld.   Advocate.   Following   order   is   passed   by   quashing   the   impugned order of the Collector. 

­:   O R D E R    :­ The Revision Application of the applicant is granted. As the Order no.   CTS/Revision   Application   no.   10   /   2005   dtd.   19­10­2006   of   the   Collector ­ Dahod is erroneous, it is hereby quashed.   The Order no.   RTS/ Appeal no. 12/2005  dtd. 07­07­2005 of the Deputy Collector,   Dahod is just and proper, hence the same is ordered to be restored.

3. Indisputably,   there   is   a   sale­deed   executed   by   the   applicants  Page 2 of 3 HC-NIC Page 2 of 3 Created On Sun Sep 24 08:24:17 IST 2017 C/SCA/15630/2012 ORDER herein in favour of the respondent no.5. The sale­deed is with respect to  the land bearing City Survey No.1062 paiki, admeasuring 69.64 sq.mtr.  situated   at   Limdi,   Taluka­Jhalod.   The   City   Survey   No.1062   in   toto  admeasures 1619.14 sq.mtrs., out of the same, the sale­deed is for 69.64  sq.mtrs. It appears that later on, one another parcel of the land was also  purchased and an entry in that regard also came to be mutated. 

4. In my view, the S.S.R.D. rightly allowed the revision application  upholding the validity of the entries nos.82 and 83. If there is any other  dispute as regards the exact area of the land or identity of the land, then  such dispute can be resolved by the Civil Court in the civil proceedings.  It does not appear from the materials on record that any civil suit has  been filed by the applicants till this date. In my view, no error not to  speak of any error of law could be said to have been committed by the  S.S.R.D. in passing the impugned order. No interference is warranted in  exercise   of   my   supervisory   jurisdiction   under   Article   227   of   the  Constitution   of   India.   This   application,   therefore,   fails   and   is   hereby  rejected. Notice stands discharged. 

(J.B.PARDIWALA, J.)  aruna Page 3 of 3 HC-NIC Page 3 of 3 Created On Sun Sep 24 08:24:17 IST 2017