JASWANTBHAI ISHWARBHAI PATEL Vs. PARESH KANTILAL PATEL

JUDGEMENT

(1.) The captioned writ petition, being Special Civil Application No.9588 of 2020, is taken up as a lead matter.

(2.) The writ petition emanates from the order dtd. 7/3/2020 passed by the Secretary (Appeals), Revenue Department, State of Gujarat, Ahmedabad i.e. the respondent No.6 ("the SSRD" for short) in Revision Application No.MVV/ BKP/AMD/38 of 2019. By the said order, the SSRD has rejected the revision application preferred by the petitioners and confirmed the order dtd. 7/6/2019 passed by the respondent No.5-District Collector, Ahmedabad, for the land bearing Block No.701/D, granting NA permission to the private respondents.

(3.) The brief facts leading to the filing of the present petition are as follows:-