HITESHBHAI VALLABHBHAI KAMBAD Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Rule returnable forthwith. Ms. Dhwani Tripathi, learned Assistant Government Pleader waives service of notice of Rule for and on behalf of the respondents.

(2.) Heard learned advocates for the respective parties and perused the record.

(3.) By way of this petition, under Article 226 of the Constitution of India, the petitioner has prayed to quash and set aside the order dtd. 2/11/2018 passed by the Collector, Bhavnagar and order of issuance of certificate of recovering the amount of Rs.2,08,887.00 as arrears of land revenue under the provisions of Revenue Recovery Act , 1890 and the demand notice dtd. 19/12/2020 issued under Sec. 152 of the Land Revenue Code by the Mamlatdar and Executive Magistrate.