GURUDIPISINGH ATMA SINGH SARDAR Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Since common question of law are involved in both these matters, both the matters are tagged together and hence, heard together.

(2.) Being aggrieved by the order dtd. 11/8/2017 passed by the learned Special Secretary Revenue Department (hereinafter referred to as "the SSRD") whereby revision application no.MVV/HKP/ VAD/80/2013 of the petitioner came to be rejected and order of the District Collector dtd. 28/3/2013 in RTS/Suo Motu/Rev/Case No.53 of 2012 came to be confirmed, the petitioner Mr.Gurdipsinh A. Sardar has filed the present Special Civil Application No.21806 of 2017 under Article 226 of the Constitution of India.

(3.) Being aggrieved by the order dtd. 21/6/2013 passed by the District Collector in R.T.S./ Suo Motu/ Case No.13 of 2012 as well as the impugned order dtd. 30/1/2019 passed by the Special Secretary, Revenue Department in Revision Application No.MVV/HKP/VADAD/173 of 2013, the petitioner Smt. Jatenderjeet Kaur mahipal Singh has filed the present Special Civil Application No.5136 of 2019 under Article 226 of the Constitution of India.