PRABHUDASBHAI MOTIBHAI PATEL Vs. STATE OF GUJARAT

JUDGEMENT

(1.) RULE. Shri M.R. Mengdey, learned AGP waives service of notice of rule on behalf of the respondents.

(2.) In the facts and circumstances of the case and with the consent of the learned advocates appearing on behalf of the respective parties, the present petition is taken up for final hearing today.

(3.) By way of this petition under Article 227 of the Constitution of India the petitioner has prayed for an appropriate writ, order or direction quashing and setting aside the order dated 08/01/1998 passed by the Deputy Collector, Vadodara as well as the order passed by the Collector, Vadodara dated 21/04/1999 in Appeal No. 1/1998 dismissing the appeal confirming the order passed by the Deputy Collector, Vadodara dated 08/01/1998 as well as the impugned order passed by the learned revisional authority i.e. the Secretary (Appeals), Revenue Department, State of Gujarat dated 02/02/22010 in Revision Application No. 7/1999.