SHAH BIPINCHANDRA RATILAL Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Both the petitions have been filed against the impugned order passed by the learned Special Secretary Revenue Department (hereinafter referred to as "the SSRD") dtd. 29/9/2015 in Revisions Application No.164 of 2013 as well as the order dtd. 21/8/2013 passed by the Collector in Revision Application No. 180 of 2012 by the respective petitioners. Since common facts are involved in the matters both the matters have been tagged together and heard together. Therefore these petitions are being disposed of by the present common order.

(2.) Special Civil Application No.20605 of 2015 is a leading matter, and therefore facts are referred to from it.

(3.) The brief facts giving rise to the petition in nutshell are as under.