DALPATSINH MADHUSINH GOHIL Vs. STATE OF GUJARAT

JUDGEMENT

(1.) The petitioners have prayed to quash and set aside impugned order dtd. 26/12/2013 passed by Principal Secretary, Revenue Department (Appeals), Gujarat State in Revision Application No.MVV/JMN/ST/6/2004 and order No.4/D.P./R.E.V./73AA/2004 dtd. 24/2/2004 passed by District Development Officer, Surat.

(2.) The facts, in brief, germane for the adjudication of the present petition are enumerated hereinafter:

(3.) Heard Mr.N.V.Gandhi, learned advocate for the petitioners and learned AGP, Mr.Nikunj Kanara for the respondent-State and Mr.H.S.Munshaw, learned advocate for respondent no.2 and perused the material on record.