BHAVNABEN RAMESHBHAI MAKANI Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Rule. Mr. Raval, learned Assistant Government Pleader waives service of notice of Rule on behalf of the respondents.

(2.) With the consent of the learned advocates appearing on behalf of the respective parties and in the facts and circumstances of the case, the present petitions are taken up for final hearing today.

(3.) By way of these petitions under Articles 226 and 227 of the Constitution of India, the petitioners have prayed for an appropriate writ, order and/or direction, quashing and setting aside the impugned order dated 25/11/2008 passed by respondent No.2 District Collector, Amreli in JMN/REVISION/108(6),CASE NO.180 of 2005 as well as order passed by Revisional Authority i.e. the Secretary (Appeals), Revenue Department, State of Gujarat dated 15th/19th September,2009 in Revision Application No.MVV/HKP/AML/ 10/2008 confirming the order passed by the Collector, Amreli dated 25/11/2008.