HARILAL VALJI CHANGA Vs. SPECIAL SECRETARY REVENUE DEPARTMENT

JUDGEMENT

(1.) By way of this petition under Article 226 of the Constitution of India, the petitioner has challenged order dtd. 19/7/2018 passed in Revision Application No.MVV/HKP/ Kachchh/58/2018 whereby revision application filed by the petitioner came to be rejected and order of learned Collector, Kachchh, dtd. 12/1/2018 is confirmed.

(2.) Short facts giving rise to the present petition are as under:-

(3.) Heard learned advocate Mr.Dave for the petitioner and learned AGP Mr.Nikunj Kanara for the respondent-State at length. Perused the material placed on record.