MAKWANA HARISHBHAI GOVINDBHAI Vs. DISTRICT COLLECTOR

JUDGEMENT

(1.) Rule. Mr.Desai, learned AGP for the respondent authorities, waives service of notice of rule.

(2.) The present petition is preferred by the petitioner for challenging the legality and validity of the order dated 20-2-2003 passed by the Special Secretary, Revenue Department of the State Government, whereby the revision has been dismissed on the ground of delay.

(3.) Mr.Desai, learned AGP, at the outset, submitted that when the Secretary passed the order, the affidavit of the petitioner could not be considered by the officer and, therefore, the same is not considered and he further states that let there be the direction to decide the revision application on merits.