NIKHILBHAI JAYANTIBHAI TILALA Vs. STATE OF GUJARAT

JUDGEMENT

(1.) By filing present petition, the petitioners have challenged the order dtd. 28/2/2018 passed by Assistant Collector, Rajkot Rural Prant, cancelling earlier order dtd. 10/6/2017 of promulgation and making new promulgation by changing the location of the land of the petitioners and further prayed to direct Assistant Collector, Rajkot Rural Prant to restore earlier order dtd. 10/6/2017 of promulgation and process the application for N.A. made by the petitioners.

(2.) The brief facts of the case are as under:-

(3.) Heard learned Advocate Shri B.T.Rao for the petitioners and learned AGP Shri Nikunj Kanara for the State at length and perused the materials which are placed on the record by the parties.