PATEL FULJEEBHAI GHEMARBHAI Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Against the impugned order passed by the Assistant Collector, under the provisions of the Mamlatdar Court's Act, Civil Revision Application is maintainable. Hence, the present petition is not entertained. It will be open for the petitioner to prefer Revision Application against the impugned judgement and order passed by the Assistant Collector. As and when the same is preferred, the same shall be considered in accordance with law and the present order shall not come in the way of the petitioner

(2.) With this, the present petition is dismissed.