JAYANTIBHAI NARSINHBHAI DHIMMAR Vs. STATE OF GUJARAT

JUDGEMENT

(1.) By way of present appeal under Clause 15 of the Letters Patent, the original petitioners have challenged the order dtd. 25/4/2023 passed by the learned Single Judge in Special Civil Application No.6978/2023, whereby the original petitioners had sought quashing of notices dtd. 2/2/2023 and 20/3/2023 issued by respondent No.3.

(2.) It is the grievance of the appellants that though the revision application being Revision Application No.885/2022 alongwith application for stay has been filed before the Special Secretary, Revenue Department (Appeals) challenging the order dtd. 5/10/2015 passed by the Collector, Navsari, neither the Civil Application for Stay nor the revision application is heard by the learned Special Secretary, Revenue Department (Appeals) and notice after notices are being issued by the Deputy Executive Engineer for execution and implementation of the order dtd. 5/10/2015 passed by the Collector, which is under challenge before the learned Special Secretary, Revenue Department (Appeals).

(3.) Considering the above aspect, we dispose of the present Letters Patent Appeal with following directions.