SHRI KHODALDHAM TRADERS Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Heard learned advocate Mr.Bhaumik Dholariya for the petitioner and learned Assistant Government Pleader Mr.Krutik Parikh for the respondent-State who appears on advance copy.

(2.) By this petition under Article 226 of the Constitution of India, the petitioner has prayed to quash and set aside the notices dtd. 8/2/2023 issued by the respondent No.2-City Mamlatdar, Asarwa purportedly under Sec. 202 of the Bombay Land Revenue Code, 1879 (for short 'the Code').

(3.) The brief facts of the case are as under :