SHAH ASHOKBHAI CHAMANJI Vs. STATE OF GUJARAT

JUDGEMENT

(1.) By filing this petition, the petitioners have prayed to quash and set aside impugned order dated 19/22/3/2018 passed by the respondent-SSRD in Revision Application No.MVV/HKP/BNS/ 101/2016 as well as the order dtd. 3/12/2016 passed by the learned District Collector in B/Jamin- 4/Suo-motu/Revi.Case No. 127 of 2014.

(2.) The brief facts giving rise to the present petition are as under:-

(3.) Heard learned advocate Mr.Nishit Gandhi for the petitioners, learned AGP, Mr.Nikunj Kanara for the respondent- State and learned advocate Mr.Morakhia for private respondent.