SHATRUSHLASINHJI DIGVIJAYSINHJI JADEJA Vs. STATE OF GUJARAT

JUDGEMENT

(1.) In this appeal, the challenge is to the judgment and order dated 27.6.2011 passed by learned Single Judge in SCA No. 333 of 2002, whereby the learned Single Judge set aside the order passed by Gujarat Revenue Tribunal and remanded the proceedings to the Collector for passing fresh order in accordance with law, bearing in mind the observations made by learned Single Judge in his order dated 27.6.2011.

(2.) The facts relevant for the purpose of deciding this appeal can be summarised as under:-

(3.) We have heard learned Senior Council Mr. Percy Kavina appearing with Mr. Vivek N Mapara, Advocate for the appellant and Ms. Krina Calla, learned AGP for the respondent State.