DALSUKHBHAI CHATURBHAI PRAJAPATI Vs. STATE OF GUJARAT

JUDGEMENT

(1.) By way of this petition, the petitioner has prayed for following reliefs:

(2.) By way of this petition, as can be seen from the aforesaid reproduction of prayer made in the petition, the petitioner has challenged the order dtd. 13/10/2020 passed by the Deputy Collector (Land Reforms), Vadodara in Tenancy / Revision Case No. 27 of 2020.

(3.) Heard learned advocate Mr.Parthiv Shah for the petitioner and learned Assistant Government Pleader Mr.Akash Chhaya for the Respondent Nos.1, 2 and 3 for State Authorities, on an advance copy.