JAIPALSINH PRAVINSINH ZALA Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Being aggrieved and dissatisfied with the order dtd. 26/11/2018 passed by respondent No.2 in Revision Application No. MVV/JMN/RJT/62/2018 whereby revision preferred by the petitioner came to be dismissed and order dtd. 10/9/2018 passed by Collector dismissing the Appeal preferred by the petitioner being Land/ Appeal/ 2003/ Case No. 19/2016-17 came to be confirmed, the petitioner has filed the present petition under Article 226 of the Constitution of India for the following relief:

(2.) The brief facts of the petition are as under:

(3.) Heard Mr. P.S. Rachh, learned advocate for the petitioners and Ms. Dhwani Tripathi, learned AGP for the respondent State. Perused the material placed on record.