R SQUARE REALTY PVT LTD Vs. DISTRICT COLLECTOR

JUDGEMENT

(1.) Rule. Ms. M.O. Narshingani, learned AGP waives service of notice of Rule on behalf of the respondent State and Shri Tattvam Patel, learned advocate waives service of notice or Rule on behalf of contest private respondents. With the consent of the learned advocate for the respective parties, the matter is taken up for final hearing today.

(2.) All these petitions arise out of the interlocutory order passed by the Secretary (Appeals), Revenue Department, State of Gujarat dated 4.2.2011 passed in respective Revision Application Nos. 38 to 40 of 2010, by which the stay applications submitted by the petitioners-original revisionist to stay the respective orders passed by the District Collector, Vadodara by which applications submitted by the respective petitioners for certificate and/ or permission under Section 63 AA of the Bombay Tenancy and Agricultural Lands Act (hereinafter referred to as "the Act") have been refused.

(3.) The facts leading to the present Special Civil Application in nutshell are as under: