JAGDISH ANANDJI THAKKAR Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Heard learned Senior Advocate Mr.Rashesh S.Sanjanwala with learned advocate Mr.Aadit R. Sanjanwala for the petitioners of Special Civil Application No.6372 of 2023 and learned advocate Mr.Mehul Sharad Shah for the petitioners of Special Civil Application No.6384 of 2023 and learned Assistant Government Pleader Ms.Hetal Patel for the respondent State.

(2.) By these petitions under Article 226 of the Constitution of India the petitioners have challenged the interim order dtd. 29/3/2023 passed by the Special Secretary Revenue Department (Appeals) (for short "the SSRD") in Revision Application NO.167 of 2021.

(3.) Admittedly the petitioners are not parties before the SSRD in the Revision Application NO.167 of 2021. The SSRD has passed the impugned orders during the pendency of the Revision Application No.167 of 2021 to maintain the status quo with regard to the revenue record up to 13/4/2023, considering the fact that there are four other Revision Applications being 63 of 2021, 64 of 2021, 4 of 2021 and 5 of 2021 pertaining to the same subject matter pending before the SSRD.