THAKOR TARABEN Vs. STATE OF GUJARAT

JUDGEMENT

(1.) By filing this petition, the petitioners have prayed to quash and set aside order dated 23.3/2/4/2018 passed by respondent-SSRD in Revision Application No.MVV/JMN/BNS/11 of 2017 as well as order dtd. 8/3/2017 passed by respondent- District Collector in suo-motu proceeding being B/Jamin-4/Suo- motu/Revision Case No.7 of 2015.

(2.) The brief facts giving rise to the filing of the present petition are as under:

(3.) Being aggrieved by the aforesaid impugned orders passed by the respondent - SSRD as well as District Collector, the petitioners have preferred present petition.