THAKER NARANBHAI AMRATLAL Vs. SECRETARY (APPEALS) & 2

JUDGEMENT

(1.) BY way of these petitions under Article 226 of the Constitution of India, the petitioner has challenged order dated 14.06.1993 passed by the Deputy Collector, Patan in Review/RTS/Case No.35 of 1992 and order dated 02.02.1998 passed by the Secretary (Appeals) in SRD/HKP/Meh. No.18 of 1995.

(2.) AS both the petitions are interrelated, the same are dealt with by this common judgment and are hereby disposed of accordingly.

(3.) THE facts narrated in Special Civil Application No.6026 of 1998 are taken as basis of this common judgment which are enumerated as under.