REGENT COMPUTRONICS PVT. LTD.

POPAT KHIMA RAMANI Appellant

V/S

Collector Rajkot Respondents

Referred Judgements :-

RAMCHANDRA VASUDEO V. BABURAO APPA SWAMI [REFERRED TO]
MOOL CHAND CHHOTELAL V. AMRITBHAI MANJI KHODABHAI [REFERRED TO]
ARJUN SINGH VS. MOHINDRA KUMAR [REFERRED TO]
STATE OF GUJARAT VS. PATIL RAGHAV NATHA [REFERRED TO]
KONDIBA RAMA PAPAL SHIRKE DEAD VS. NARAYAN KONDIBA PAPAL [REFERRED TO]
STATE OF ORISSA VS. BRUNDABAN SHARMA [REFERRED TO]
DURGADAS VS. COLLECTOR [REFERRED TO]
MUMAN HABIB NASIR KHANJI VS. STATE OF GUJARAT [REFERRED TO]
KURESHI HUSSAINBHAI MOTIBHAI VS. SAIYAD SIDAR KESHARBHAI [REFERRED TO]
EVERGREEN APARTMENT CO OP HOUSING SOCIETY VS. SPECIAL SECRETARY REVENUE DEPARTMENT GUJARAT STATE [REFERRED TO]
RATILAL CHUNILAL SOLANKI VS. SHANTILAL CHUNILAL SOLANKI [REFERRED TO]
KALPTARU LAND DEVELOPMENT PRIVATE LIMITED VS. ASSISTANT COLLECTOR SURAT [REFERRED TO]
JANARDAN D PATEL VS. STATE OF GUJARAT [REFERRED TO]
JIVIBEN WD O KALAJI BAPUJI VS. STATE OF GUJARAT [REFERRED TO]
GUJARAT KHET KAMDAR UNION VS. STATE OF GUJARAT [REFERRED TO]
SIDDHARTHBHAI B SHAH VS. STATE OF GUJARAT [REFERRED TO]
HEIRS OF JESHANKER P MEHTA VS. ADDL SPECIAL SECRETARY [REFERRED TO]

JUDGEMENT

(1.) Mr. H. M. Prachchhak, learned Advocate waives service of Rule for respondent No. 4. Respondent Nos. 1 to 3 being quasi- judicial authorities, no notice is required to be issued to them. With the consent of the learned Counsel for the parties, the petition has been taken up for final disposal and is being disposed of by this judgment.

(2.) What is challenged in this petition under Art. 226 of the Constitution is the judgment and order dated 28-3-2002 passed by the Principal Secretary, Revenue Department (Appeals) of the State Government dismissing the petitioners' revision application under Sec. 135L(2) of the Bombay Land Revenue Code (the Code or the B.L.R. Code for brevity) read with Rule 108(6A) of the Bombay Land Revenue Rules, 1921 (the Rules or the B.L.R. Rules, for brevity).

(3.) The facts leading to filing of the petition are as under :-

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POPAT KHIMA RAMANI Vs. COLLECTOR RAJKOT

Referred Judgements :-

JUDGEMENT

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