AJAY ASHOK SHARMA Vs. STATE OF GUJARAT

JUDGEMENT

(1.) RULE. Shri K.P. Raval, learned Assistant Government Pleader waives service of notice of Rule on behalf of respondent No.1 and Shri Umesh A. Trivedi, learned advocate waives service of notice of Rule on behalf of respondent Nos.8 to 10. Though served, nobody appears on behalf of respondent Nos.5 to 7. In the facts and circumstances of the case and with the consent of learned advocates appearing for respective parties, present petition is taken up for final hearing today.

(2.) PRESENT Special Civil Application under Articles 226 and 227 of the Constitution of India has been preferred by the petitioners who have purchased the disputed land in question being survey Nos.88/1 and 88/2 situated at village Chubdak, Taluka Bhuj, to quash and set aside the impugned order dated 27.06.2011 passed by the Revisional Authority i.e. Secretary (Appeals), Revenue Department, State of Gujarat in Revision Application No.42/2009, by which the Revisional Authority has dismissed the said revision application preferred by the petitioners - purchasers and has confirmed the order passed by the Collector, Kachchh.