AMITABEN VIJAYBHAI GAYAKAWAD Vs. STATE OF GUJARAT

JUDGEMENT

(1.) By way of the present petition, the petitioner has challenged the order dtd. 16/9/2015 passed by the learned Special Secretary Revenue Department (hereinafter referred to as "the SSRD") (respondent no.1) and order dtd. 26/12/2011 passed by the Collector, Gandhinagar (respondent no.2) in suo motu proceedings in respect of revenue survey no.2909 dtd. 20/7/2010 certified by the Deputy Mamlatdar, Dehgam for land survey no.586 of Village Vadvasa, Taluka Dehgam, District Gandhinagar.

(2.) The brief facts giving rise to the petition are as under:

(3.) Heard learned advocate Mr.S.K.Patel for the petitioner and learned AGP Ms.Dhwani Tripathi for the respondent State at length and perused the material placed on record.