SAMUBEN AMUBHAI AANTIA Vs. STATE OF GUJARAT

JUDGEMENT

(1.) RULE. Shri Pranav Dave, learned Assistant Government Pleader waives service of notice of RULE on behalf of respondent No.1. Shri S.P. Majmudar, learned advocate waives service of notice of RULE on behalf of contesting private respondents. With the consent of learned advocates appearing on behalf of respective parties, petition is taken up for final hearing today.

(2.) BY way of this petition under Articles 226 and 227 of the Constitution of India, petitioner original revisionist have prayed for appropriate writ, direction, order quashing and setting aside the order dated 1st February 2010 passed by the Revisional Authority i.e. Secretary (Appeals), Revenue Department, State of Gujarat by which the learned Revisional Authority has rejected the petitioner's stay application which was filed in Revision Application No.3/2009, whereby it was prayed to stay the order dated 30th September 2008 passed by the Collector, Banaskantha in Appeal No.46/2005.