MANGALBHAI SHANKERBHAI PATEL Vs. GUJARAT REVENUE TRIBUNAL

JUDGEMENT

(1.) By way of this petition under Articles 226 and 227 of the Constitution of India, the petitioner has prayed for following reliefs:

(2.) Heard learned advocate Mr.Vimal Purohit for the petitioner, learned Assistant Government Pleader for Respondent Nos.1 and 2 - State Authorities and learned advocate Mr.Nirav C. Sanghvi for Respondent No.3.

(3.) The brief facts giving rise to the filing of the present petition are as under: