CHHATRASALJI DIGVIJAYSINHJI JHALA Vs. DISTRICT COLLECTOR SURENDRANAGAR

JUDGEMENT

(1.) By way of this petition, petitioner herein has challenged the order dtd. 14/3/2017 passed by the Special Secretary, Revenue Department (Appeals), Ahmedabad in Revision Application No.MVV/JMN/SNR/29/2016, by which the Special Secretary, Ahmedabad has confirmed the order dtd. 13/7/2016 passed by the Collector, Surendranagar.

(2.) I have heard learned advocate Mr. Nikunt Raval for the petitioner herein, learned Senior Advocate Mr. Shalin Mehta assisted by learned advocate Mr. Vimal Patel with learned advocate Mr. Devarshi Shah for the respondent No.2 and learned A.G.P. Mr. Pranav Bhagat for the respondent No.1.

(3.) Learned Senior Advocate Mr. Shalin Mehta, at the outset, pointed out that against the order dated 13 th July 2016 passed by the Collector, Surendranagar, the respondent No.2 herein has also approached the Special Secretary, Revenue Department (Appeals), Ahmedabad by way of Revision Application No.MVV/JMN/SNR/19/2016, by which the Special Secretary, Ahmedabad was pleased to allow the said revision application by quashing and setting the order dated 13 th July 2016 passed by the Collector, Surendranagar and remanded the proceedings to the Collector for fresh consideration.