RAMANBHAI CHATURBHAI PRAJAPATI Vs. STATE OF GUJARAT

JUDGEMENT

(1.) :- We have heard Mr. S. N. Soparkar, learned Senior Counsel assisted by Mr. Parthiv B.Shah, learned advocate appearing for the appellant, Mr. N. J. Shah, learned Assistant Government Pleader appearing for respondent Nos. 1 and 4 and Ms. Megha Jani, learned advocate appearing for respondent No. 17.

(2.) This Letters Patent Appeal has been filed challenging the interim order dated 22.10.2013 passed by the learned single Judge in SCA No. 16102 of 2013.

(3.) Mr. S. N. Soparkar, learned Senior Counsel assisted by Mr. Parthiv B. Shah, learned advocate for the appellant has urged that at all four stages, Circle officer has mutated revenue entry, which has been affirmed by the Deputy Collector in the first appeal, Collector in the second appeal and Special Secretary, Revenue Department in revision. Against these orders, the writ petition was filed, wherein learned single Judge has granted interim order staying the order passed by the Special Secretary.