VIMLABEN VADILAL BHAVSAR Vs. STATE OF GUJARAT

JUDGEMENT

(1.) BY way of this petition under Article 226/227 of the Constitution of India, the original petitioner has prayed for appropriate writ, order and/or direction to quash and set aside the impugned order dtd. 28/6/2004 / 10/9/2004 passed by the revisional authority ­ Special Secretary (Appeals), Revenue Department, State of Gujarat in Revision Application No. 8 of 1998 as well as the order dtd. 18/8/1998 passed by the Collector, Panchmahals in CTS Revision Application No. 1 of 1996 and consequently to restore the order dtd. 25/5/1993 passed by the Assistant Collector, Godhara in Case No.CTS/Vashi/637.

(2.) FACTS leading to the present Special Civil Application, in nutshell, are as under :-

(3.) BEING aggrieved by and dissatisfied with the order dtd. 28/6/2004 / 10/9/2004 passed by the Special Secretary (Appeals) in Revision Application No. 8 of 1998, original petitioner ­ purchaser has preferred the present Special Civil Application under Article 226/227 of the Constitution of India.