SWAMINARAYAN TRUST Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Heard learned advocate Mr.Vimal Purohit for the petitioner.

(2.) By way of this petition, the petitioner has prayed for following reliefs:

(3.) The present petition is filed challenging the order passed by the Deputy Collector (Land Reforms) Surat dtd. 20/5/2021 in Application No.Ganot / 21/ Vashi/258- 2021 upon a note received from the Collector as stated in the order.