PURBAI RAMJIBHAI HARIJAN Vs. COLLECTOR KUTCH

JUDGEMENT

(1.) BY way of this petition, the petitioner has prayed to quash and set aside the order of Additional Chief Secretary (Appeals), Revenue Department, State of Gujarat dated 16.03.1999, passed in Revision Application No.14 of 1998, whereby the said application was allowed and the order of the District Collector was quashed and set aside.

(2.) THE facts in brief are that the deceased husband of the petitioner Ramjibhai Bhojabhai Harijan executed a Will dated 05.09.1995 in favour of the petitioner and subsequently died on 16.09.1995.

(3.) AGAINST the said order, the petitioner preferred an appeal under Section 203 of the Code. The said appeal came to be allowed by order dated 15.07.1997.