CHAUDHARY DALSANGBHAI LAVJIBHAI Vs. STATE OF GUJARAT

JUDGEMENT

(1.) IN this appeal, appellant (Party in person) seeks to challenge judgment and order dated 15/10/2010 passed by learned Single Judge in SCA no. 13450/2010, whereby Learned Single Judge rejected the petition preferred by appellant conforming the orders passed by Gujarat Revenue Tribunal, Ahmedabad, dated 13/9/2010, Dy. Collector, Mehsana dated 22/12/2003 and order dated 18/10/2002 passed by Mamlatdar and ALT, Visnagar in case no. 70(B)/(2) of 2001.

(2.) IT deserves to be noted that, this appeal was filed by appellant herein through his advocate Shri K. A. Vyas. It appears that during the pendency of this appeal for some reasons, learned advocate Mr. K. A. Vyas withdraw his appearance. Thereafter, appellant herein engaged another advocate but on the date of hearing nobody appeared on behalf of the appellant. In this set of facts and circumstances of the case, we heard appellant as Party in person.

(3.) BRIEF facts relevant for the purpose of deciding this appeal can be summarized as under: