BABUJI GANDAJI Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Leave to amend the cause-title of the petition is granted. The amendment may be carried out forthwith.

(2.) Rule. Mr.Amit P.Patel, learned Assistant Government Pleader, waives service of notice of Rule on behalf of the respondents. On the facts and in the circumstances of the case, and with the consent of the learned counsel for the respective parties, the petition is being heard and finally decided, today.

(3.) This petition, under Article 226 and 227 of the Constitution of India, has been preferred challenging order dated 04.02.2010, passed by the Secretary, Revenue Department, in Revision Application No.17/1998 whereby, order dated 22.12.1997, passed by the District Collector, Ahmedabad, has been confirmed.