VASKURBHAI TAPUBHAI KHACHAR Vs. STATE OF GUJARAT

JUDGEMENT

(1.) By this petition, the petitioner has prayed for quashing and setting aside the order dtd. 13/7/2022 passed by the Deputy Collector in Appeal No.A.L.C. - 1960 - Case No.1 of 2020.

(2.) It is submitted that the main grievance raised by the petitioner is that the petitioner is neither necessary nor a proper party; however, without offering any opportunity of hearing to the petitioner, the order dtd. 13/7/2022 has been passed.

(3.) This Court, on 3/8/2022, has passed the following order:-