VINODCHANDRA HARILAL MEHTA Vs. TALUKA DEVELOPMENT OFFICER

JUDGEMENT

(1.) THIS petition is filed by the present petitioner for quashing and setting aside the order dated 26.9.88 passed by the learned Additional Chief Secretary, Revenue Department (Appeals) whereby the order of Taluka Development Officer, Halol bearing No.Taluka Panchayat/Jamin/Vashi/1315 dated 18.11.1980 is hereby cancelled.

(2.) HEARD learned advocates for the parties. Learned advocate for the petitioner relied upon a decision rendered by this Court (Coram: Ravi R Tripathi, J) in Special Civil Application No.7455 of 1989 dated 16.11.2010, the facts of which case are identical to the facts of this case. The relevant portion of the said judgment is reproduced as under :