MUKESHBHAI SOMABHAI PATEL Vs. STATE OF GUJARAT

JUDGEMENT

(1.) By filing this petition, the petitioner has prayed to issue a writ of certiorari or a writ in the nature of certiorari or any other appropriate writ, order or directions quashing and setting aside impugned order dtd. 7/2/2020 passed by the learned SSRD in Revision Application no. MVV/HKP/VDD/38 of 2019 as well as order dtd. 10/1/2019 passed by the respondent District Collector in RTS/RA/221 of 2017.

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

(3.) Heard Mr.Nishit Gandhi, learned advocate for the petitioner and learned AGP Mr.Nikunj Kanara for the respondent-State.