MAHENDRASINH DILAWARSINH VAGHELA Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Both these petitions are filed by the petitioner against the same order of the Learned Special Secretary, Revenue Department ("Ld. SSRD" for short) passed in two separate Revision Applications filed by the petitioner as well as private respondents. Therefore, both have been admitted together and heard together.

(2.) Special Civil Application No. 5448 of 2018 is treated as a lead matter and necessary facts narrated from the same is taken as common facts are alleged in both the petitions.

(3.) The respective petitioner has filed the petitions under Article 226 of the Constitution challenging the impugned order passed by the Ld. SSRD dtd. 8/2/2018 in Revision Application No. MVV/HKP/AMD/167 of 2017, whereby order of subordinate authorities have been confirmed and the revision applications filed by the petitioner has been dismissed.