RAJENDRAKUMAR AMBALAL BAROT Vs. SPECIAL SECRETARY REVENUE DEPARTMENT

JUDGEMENT

(1.) By way of filing this petition under Article 226 of the Constitution, the petitioner has challenged the order dtd. 11/1/2016 passed by respondent No.1 dismissing the Revision Application No. 32 of 2006 filed by the petitioner against the order dtd. 23/8/2006 passed by respondent No.2.

(2.) The facts as emerges from the records are as under:

(3.) Heard learned advocate Ms. Kalpana J. Brahmbhatt, for the petitioner and the learned Asst. Government Pleader Mr. Nikunj Kanara for the State at length. Perused the material placed on the record.