RALIYATBEN POPATBHAI THUMMAR Vs. STATE OF GUJARAT

JUDGEMENT

(1.) By this petition, inter alia, under Article 226 of the Constitution of India, the petitioner has prayed for quashing and setting aside the order dtd. 8/10/2015 passed by the Special Secretary, Revenue Department (Appeals) (hereinafter referred to as "the learned Secretary") and the order dtd. 27/9/2013 passed by the Collector.

(2.) The petitioner is aggrieved by the two orders by which, entry nos.1616 and 1617, both dtd. 27/2/1986, were taken in suo motu revision and have been quashed and set aside.

(3.) Tersely stated are the facts.