(1.) THIS petition is filed by the petitioner praying for quashing and setting aside the order passed by the Special Secretary(Revenue) in Vivadh Application No.SRD/KON/ST/3/92 dated 21.5.1992 whereby the order passed by the Dy.Collector, Olpad in RTS/Vashi/6333/76 dated 26.8.76 was set aside.
(2.) THE facts leading to this petition are such that the respondent no.3 was holding 3 acres and 16 gunthas of land in Block No.100 on the outskirt of village Basokdra and as he was heavily indebted, he obtained permission from the Dy.Collector, Olpad Division, Surat and after obtaining such permission, he sold the said land to the present petitioner on 27.10.76 by registered sale deed. However, the said order of the Dy.Collector came to be quashed by the order dated 21.5.1992 which is challenged in this petition by the present petitioner.