PRAHLADBHAI DAHYABHAI SONI Vs. STATE OF GUJARAT

JUDGEMENT

(1.) RULE. Learned Assistant Government Pleader waives service of rule on behalf of the respondent Nos.1 and 2.

(2.) This petition under Article-226 of the Constitution of India is filed challenging the order of the Secretary, Revenue Department (Appeals) dated 09/19/2/2018 in Revision Application No.59 of 2016. By the aforesaid order, the Secretary had confirmed the order of the District Collector, Banaskantha in Suo-Motu/ Revision Case No.343 of 2015.

(3.) The issue pertains to Revenue Entry No.560 dtd. 15/1/1984, which was called in Suo-Motu Revision in exercise of powers under Rule- 108(6) of the Gujarat Land Revenue Rules.