AIR 1971 GUJARAT 64

Gujarat High Court

Hon'ble Judge(s): J. M. Shelat, Patel , JJ

(A) Bombay Land Revenue Code (5 of 1879) , S.211— Order under revisional power cannot be reviewed by Government. There is no provision in the Code empowering the State Government to review its own order already passed in exercise of its power under Section 211. It may, if permissible by law, have recourse to a remedy by filing a suit in a Civil Court.(Para 9) (B) Bombay Land Revenue Code (5 of 1879) , S.211— Revisional power of State Government - Scope. @page-Guj65 It is not always necessary that the State Government in exercise of its power under Section 211 must either modify, annul or reverse the order of Commissioner. Not passing any order contemplated in Section 211 would mean affirming the order of Commissioner and that way not considering it to be a fit case for interference in revision.(Para 10) (C) Bombay Land Revenue Code (5 of 1879) , S.211— Revisional powers of State Government - Exercise of - Essentials. The revisional powers can be exercised suo motu by calling for record and examine the same and then passing such orders as deemed fit. It can also exercise powers on being moved by any one drawing its ....