RABARI PUNJIBEN GAJABHAI Vs. SPECIAL SECRETARY

JUDGEMENT

(1.) Being aggrieved and dissatisfied with the order dtd. 29/5/2014 passed by learned Special Secretary Revenue Department (for short the SSRD) in revision application no.MVV/JMN/BNS/ 17/2008, the petitioner has preferred this petition under article 226 , 227 of the Constitution of India for the following reliefs.

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

(3.) On behalf of the State, the Deputy Collector Shri Shivabhai Dhulabhai Tabia has filed affidavit in reply, wherein he has reiterated the stand of the authority that the land in question was a new tenure land and it could not have been sold without the prior permission of the authority and as there was a breach of a condition, the authority was well within the power to pass the impugned order.