JASMINABEN BABUBHAI KHUNTH Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Heard learned advocate Mr.Amar D. Mithani for the petitioners, learned Assistant Government Pleader Mr.Krutik Parikh for the respondent Nos.1 and 2 and learned advocate Mr.Pratik Y. Jasani for the respondent No.3.

(2.) Learned advocate Mr.Amar Mithani for the petitioners has tendered the draft amendment. The same is allowed in terms of the draft. To be carried out forthwith.

(3.) It was submitted by learned advocate Mr.Amar Mithani for the petitioners that after this petition was filed, the Special Secretary Revenue Department (Appeals)(for short 'the SSRD') by order dtd. 23/6/2022 rejected the Suo-Moto Revision Application No.3 of 2021 and ordered to withdraw the notice in respect to the land of Survey No.394 admeasuring 8032 situated at Village:Shapar, Taluka: Kotdasangani, District: Rajkot.