MOMANA BABUBHAI HAJIBHAI PARMAR Vs. COLLECTOR

JUDGEMENT

(1.) THIS petition is preferred under Article 226 of the Constitution of India seeking following prayers:

(2.) THE facts in capsulized form are to be recorded for the purpose of deciding this petition as under:

(3.) THIS petition, therefore, is preferred challenging both, the order of the Collector dated 05.12.1998 and that the Revisional Authority dated 23rd October, 2003 seeking the afore-mentioned prayers in this petition.