ISHWARLA CHANDULAL SURYAVANSHI Vs. SURYABEN S/O BHARTHUJI ALIAS BHARATSINH FATEHSINH RANA AND W/O RAM

JUDGEMENT

(1.) BY way of the present Appeal under Clause 15 of Letters Patent, the appellant original respondent no. 4 has challenged the judgement dated 12/10/2010 passed by learned Single Judge in Special Civil Application No. 14218/2008, by which, learned Single Judge has allowed the petition filed by present respondent no. 1 and set aside the order dated 28/3/2008 of respondent no. 3 and restored Entry no. 40 in the name of the petitioner.

(2.) THE facts in brief of the case are as under:

(3.) AGAINST the said order, the petitioner filed revision application before Secretary, Revenue Department, State of Gujarat. respondent no.1. The said application came to be rejected by the State vide impugned order dated 06.10/11.2008. Hence, the petitioner/ respondent no. 1 herein filed SCA no. 14218 of 2008, which came to be allowed by learned Single Judge in favour of the petitioner Amarsing and setting aside the orders passed by authorities below. Hence, this appeal.