PATEL SANJAYKUMAR NATWARLAL Vs. BHIKHUJI BHAGWANJI VAGHELA

JUDGEMENT

(1.) With the consent of the learned advocates appearing for the respective parties, the present Civil Application (for stay) No.1 of 2022 is taken up for final disposal.

(2.) Issue Rule, returnable forthwith. Mr.Nikunj Kanara, learned Assistant Government Pleader waives service of notice of Rule on behalf of the respondent - State and Mr.Digant Popat, learned advocate waives service of notice of Rule on behalf of the private respondent.

(3.) The present application has been filed by the applicants i.e. original petitioners (hereinafter referred to as "the original petitioners") seeking stay of execution, implementation and operation of the order dtd. 16/3/2022 passed by the Special Secretary, Revenue Department (Appeals) (hereinafter referred to as "the learned Secretary") whereby, the revision application filed by the opponent no.1 i.e. original respondent no.1 (hereinafter referred to as "private respondent") has been accepted and the matter has been remitted to the Collector to pass the order afresh, after hearing all the parties.