KOLI KALAJI JAMAJI Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Koli Kalaji Jamaji and others, petitioners, have filed this writ petition under Art. 227 of the Constitution of India challenging the order of the Secretary, Revenue Department (Disputes), Ahmedabad dated 17-9-1985 and also notice under Sec. 152 of the Bombay Land Revenue Code dated 15-4-1986 issued by the Mamlatdar, Dhanera, by which he has ordered them to pay penalty for unauthorised occupation of river site of Sipu.

(2.) The facts giving rise to this petition are as under :-

(3.) Being aggrieved and dissatisfied with the aforesaid order, the petitioners preferred this petition before this Court under Arts. 226 and 227 of the Constitution of India.