SINGHAL SHANKERLAL RATANLAL Vs. SPECIAL SECRETARY (APPEALS)

JUDGEMENT

(1.) Being aggrieved and dissatisfied with the order dtd. 9/7/2020 passed by the learned Special Secretary (Disputes) Revenue Department in Revision Application No.HKP/VDD/17 of 2019 whereby revision preferred by the petitioner came to be rejected and the order of the District Collector dtd. 7/12/2013 passed in Suo motu revision being RTS/SUO-MOTTO/REVISION/CASE No.163 of 2011 came to be confirmed, the petitioner has preferred this petition under Article 226 of the Constitution of India inter alia praying for the following reliefs:-

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

(3.) Heard learned advocate Mr.Vimal Purohit for the petitioner and learned AGP Ms.Dhwani Tripathi appearing for the respondent State at length. Perused the material placed on record as well as decision cited at bar.