Gujarat High Court
Rameshbhai Ukabhai Zalavadiya vs The State Of Gujarat on 27 February, 2026
Author: Vaibhavi D. Nanavati
Bench: Vaibhavi D. Nanavati
NEUTRAL CITATION
C/SCA/2689/2026 ORDER DATED: 27/02/2026
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IN THE HIGH COURT OF GUJARAT AT AHMEDABAD
R/SPECIAL CIVIL APPLICATION NO. 2689 of 2026
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RAMESHBHAI UKABHAI ZALAVADIYA
Versus
THE STATE OF GUJARAT & ORS.
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Appearance:
MR VISHAL B MEHTA(5319) for the Petitioner(s) No. 1
MR ANGESH A PANCHAL, AGP for the Respondent(s) No. 1,2,3,4
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CORAM:HONOURABLE MS. JUSTICE VAIBHAVI D. NANAVATI
Date : 27/02/2026
ORAL ORDER
1. Heard Mr. Vishal B. Mehta, learned advocate appearing for the petitioner.
2. By way of present petition, the petitioner herein has challenged the communication dated 07.12.2024 wherein, by the said communication, the petitioner's application addressed to the Settlement Commissioner seeking regularization for land bearing Survey No.240 (Old Survey No.59) admeasuring 16 Acres namely, "Vidivalu" situated at village : Raiya, Rajkot, by way of registered sale deed No.932 of 03.06.1960 from the erstwhile owner, Natha Nanji and Harising Nanji, stands disposed of.
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NEUTRAL CITATION C/SCA/2689/2026 ORDER DATED: 27/02/2026 undefined 2.1 The aforesaid communication is subject matter of challenge before this Court wherein, it is the case of the petitioner that the Settlement Commissioner ought to have decided the petitioner's application positively in light of the opinion rendered by the Deputy Director Land Records (DDLR) at Rajkot, dated 29.06.2024.
3. Mr. Angesh A. Panchal, learned AGP has taken the Court to the communication dated 07.12.2024 wherein, it is kept open for the petitioner to act in accordance with Section 37(2) of the Gujarat Land Revenue Code, 1879, taking into consideration the report by the Deputy Director wherein it is stated that the recourse lies by taking steps under Section 37(2) of the Code.
4. Considering the aforesaid communication dated 07.12.2024, no case is made out to exercise extra-ordinary jurisdiction under Article 226 of the Constitution of India wherein, it is kept open for the petitioner to take appropriate steps under Section 37(2) of the Code relying on the report of the Deputy Director, dated 19.11.2024 wherein, by the said report, it is kept open for the petitioner to take appropriate steps under Section 37(2) of the Code.
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NEUTRAL CITATION C/SCA/2689/2026 ORDER DATED: 27/02/2026 undefined
5. In light of the aforesaid, the present petition is dismissed.
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