VANKAR LABIBEN Vs. STATE OF GUJARAT

JUDGEMENT

(1.) By way of filing the present petition, the petitioners have challenged the order dtd. 30/1/2019 passed by the Additional Secretary, Revenue Department, State of Gujarat in Application being HKP/MHS/2/2018 quashing and setting aside the order dtd. 14/3/2017 passed by the District Collector, Mahisagar below RTS Appeal No. 74/15/Vashi-625-641.

(2.) The brief facts of the petition are as under:

(3.) Heard Mr. Bhavesh Patel, learned advocate for the petitioner, Ms. Dhwani Tripathi, learned AGP for the respondent State, Mr. Y.M. Thakkar, learned advocate for respondent Nos. 2,