RAJUBEN Vs. COLLECTOR, SURENDRANAGAR

JUDGEMENT

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

(2.) Since the order passed by the Collector, Surendranagar dtd. 05/10/2021 in Gharkhed Ordinance Case No. 39 of 2021 is under challenge, in opinion of this Court, there is an alternative remedy available to the petitioner as provided under Sec. 77 of the Saurashtra Gharkhed, Tenancy Settlement and Agricultural Lands Ordinance, 1949 ('Gharkhed Ordinance', for short) and the petitioner can prefer a Revision Application before the Special Secretary, Revenue Department. Since that alternative remedy is not availed by the petitioner and the petitioner has straightway filed petition before this Court, this petition need not to be entertained as the alternative remedy is not availed by the petitioner.

(3.) When aforesaid aspect was pointed out to learned advocate Mr.Thakore for the petitioner, learned advocate Mr.Thakore submitted that in that case appropriate order be passed.