MIHIRBHAI CHHAGANBHAI GAJJAR Vs. STATE OF GUJARAT

JUDGEMENT

(1.) This petition is filed by the petitioners under Article 226 of the Constiution of India for following reliefs:-

(2.) The Court is not inclined to exercise discretion as the challenge is to the revenue entry directly before this Court, whereas an alternative remedy is available with the petitioners.

(3.) Hence, it is open for the petitioners to raise all the contentions which are raised in the present petition including the contention of non-compliance of principles of natural justice as well as requirement of the Gujarat Land Revenue (Amendment) Rules, 2022, particularly Rule 107, Sub Rule