PATEL DHULABHAI HARIBHAI Vs. STATE OF GUJARAT

JUDGEMENT

(1.) The present Special Civil Application is filed praying for the following reliefs :-

(2.) The order impugned in the present petition refuses the interim relief to the petitioner herein who is a revisionist before the learned Gujarat Revenue Tribunal in the pending Revision Application No.TEN/BA/209/2020(4).

(3.) On 5/1/2022, this Court was pleased to pass the following order :-