SUMARA MOHMAD IDRISH MAHEBUBMIYA Vs. STATE OF GUJARAT

JUDGEMENT

(1.) This petition under Article 226 of the Constitution in the nature of a Public Interest Litigation has been preferred by petitioners who are residents of village Prantij, District Sabarkantha, and have prayed for the following reliefs:

(2.) The facts relevant for the purpose of deciding this petition may be summarized thus:

(3.) Pursuant to the order passed by learned Single Judge in Special Civil Application no. 13446/2010 dated 12/10/2010, the petitioners approached Special Secretary (Appeals) Revenue Department by way of Revision Application. However, it is the case of the petitioners that they were informed that they have to file an Appeal before the Collector. Accordingly, the petitioners preferred Appeal before the Collector, Sabarkantha. It is the case of the petitioners that for a period of about two months, the Collector did not register the appeal and even no formal number was given to the Appeal. It appears that once again the petitioners approached this Court by way of Special Civil Application no. 1232/2011. Learned Single Judge of this Court vide order dated 22/2/2011 disposed of the petition observing as under: