RASULBHAI KASAMBHAI MANSURI Vs. STATE OF GUJARAT

JUDGEMENT

(1.) By way of this petition under Articles 226 and 227 of the Constitution of India, the petitioners have challenged order No.MVV/HKP/GHN/40/06 dated 6.11.2007 passed by Revenue Secretary (Appeals), in Revision Application No.40 of 2006 as well as order dated 12.3.2006 passed by District Collector, Gandhinagar, in RTS Revision No.72-73 of 2005.

(2.) Brief facts of the case, as emerging from record, are as under:-

(3.) Heard learned advocate Mr.Y.N.Ravani for the petitioners and learned AGP, Ms.Dhwani Tripathi for the respondent-State at length and perused the material placed on record.