GANGABEN JIVANBHAI PATEL Vs. COLLECTOR

JUDGEMENT

(1.) RULE. Mr. Ronak Raval, learned Assistant Government Pleader waives notice of Rule on behalf of respondent Nos. 1 and 2 and Mr. Vikram J. Thakor, learned Advocate waives notice of Rule on behalf of respondent Nos. 3 and 4.

(2.) AS the present petition is filed against non grant of interim relief in pending Revision Application by Secretary, Revenue, (Appeals), with consent of the parties the petition is taken up for final disposal forthwith.

(3.) IT is made clear that the aforesaid direction is issued considering the prima facie case and Secretary, Revenue, (Appeals) shall decide the Revision Application on its own merits without being influenced by the impugned order as well as the order made in the present petition. It would also be open for the petitioners as well as respondent Nos. 3 and 4 to raise all contentions available to them before the Secretary, Revenue, (Appeals).