ARUNBHAI CHHAGANBHAI BOGHARA Vs. STATE OF GUJARAT

JUDGEMENT

(1.) This petition is filed by the petitioner under Article 226 of the Constitution of India.

(2.) Essentially, it is against the communication dtd. 7/9/2022, addressed to the petitioner by the Special Secretary, Revenue Department (Appeals), indicating that there are no powers for reviewing its earlier order.

(3.) Learned advocate for the petitioner submits that the application made by the petitioner before the SSRD though may have been labelled as a review application, essentially the cause for the petitioner to make such application was for correcting the typographical error as the Special Secretary, Revenue Department (Appeals) has erroneously mentioned survey No.108 and new survey No.342 in its order which has been thereafter given effect to in the records of right. By way of amendment today, the entry posted being 3120 dtd. 30/5/2019 and 3544 dtd. 6/11/2022 are placed on record to indicate that though the order of the Secretary (Appeals) pertain to only one survey namely old survey No.34 new survey No.119 of village Dholara, Taluka: Lodhika., District Rajkot, still the effect is given as if the land belonging to the petitioner is also involved.