RASIKLAL LALLUBHAI DOSHI Vs. STATE OF GUJARAT

JUDGEMENT

(1.) BY this petition under Articles 226 and 227 of the Constitution of India , the petitioner seeks to challenge the order dated September 20, 2003/October 8, 2003 passed by respondent No.1 - Joint Secretary, Revenue Department (Appeals) as well as the order passed by the Deputy Collector, Mahuva District Bhavnagar in Fragmentation Case No.10/96-97.

(2.) THE facts, shortly stated, may be summed up thus:-

(3.) BEING dissatisfied with the order passed by respondent No.1, the petitioner has come up with this petition.