ALARAKHA HAJI SHEKH Vs. COLLECTOR AND ORS

JUDGEMENT

(1.) BEING aggrieved by the Order dated 7.10.2010 passed by the learned Single Judge in Special Civil Application No. 11082 of 2010, the original petitioner has filed this Letters Patent Appeal under Clause -15 of the Letters Patent, by which the learned Single Judge has confirmed the orders passed by the authorities below i.e. the original orders passed by the Collector, Jamnagar on 10th March, 2007 as well as the Order dated 20.7.2007 and the order dated 5.8.2010 passed by Secretary, Revenue Department of Government of Gujarat in Revision Application filed by the petitioner under Section 211 of the Bombay Land Revenue Code.

(2.) THE brief facts emerges from the record of the case are as under:

(3.) THE learned Single after hearing the Advocate for the appellant at length, by a reasoned order, dismissed the petition summarily and imposed cost at the tune of Rs. 25,000/ -