VAJIBEN SHAMBHUBHAI KORAT Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Rule. Learned Assistant Government Pleader Mr.Dhawan Jayswal for the respondent Nos.1 to 3 as well as learned advocate Mr.Nikul Soni for the respondent No.5 waive service of notice of Rule on behalf of the respective respondents.

(2.) By way of the present petition, the petitioner has challenged the order of Special Secretary, Revenue Department (Appeals) (for short "the SSRD") in Revision Application No.MVV/Jaman/Jundh/99 of 2014 dated 05.08.2017, whereby the SSRD has confirmed the order of the Collector, Junagadh passed in Suo Moto Revision Application No. 25 of 2013-14 dated 09.09.2014. By the impugned orders, the respondent Nos.1 and 2, under Section 79(A) of the Gujarat Land Revenue Code, 1879(for short "the GLRC") have confiscated the land in question to the State Government.

(3.) The brief facts of the case are as under: