NATHUBHAI PREMABHAI LAAD Vs. STATE OF GUJARAT

JUDGEMENT

(1.) RULE. Ms. Trusha Patel, learned AGP 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 petition is taken up for final hearing today.

(3.) By way of this petition under Articles 226 and 227 of the Constitution of India the petitioners have prayed for an appropriate writ, order or direction quashing and setting aside the impugned order dated 15/05/2010 passed by the Secretary (Appeals), Revenue Department, State of Gujarat in Revision Application No. 58/1997 by which the learned revisional authority has dismissed the Revision Application confirming the order passed by the Collector, Surat dated 12/12/1995 quashing and setting aside mutation entry no. 2530 dated 27/03/1989 with respect to the land in question.