KASHAMBHAI JIVABHAI BHATTI Vs. STATE OF GUJARAT

JUDGEMENT

(1.) By way of this petition under Articles 226 and 227 of the Constitution of India, the petitioners have called in question the legality and validity of the order dtd. 16/10/2015 passed by the respondent No.1 - Principal Secretary, Revenue Department (Appeals) in Revision Application No.MVV/HKP/AML/43/2014 and order dtd. 28/2/2014 passed by the respondent No.2 - Collector, Amreli in Appeal No.99 of 2013, whereby the order dtd. 5/7/2013 passed by the Deputy Collector, Savarkundla in Appeal No.71 of 2012 in cancelling the entries Nos.1270 and 3158 came to be quashed and set aside.

(2.) The brief facts, as per the case of the petitioners, can be stated as under:

(3.) Being aggrieved and dissatisfied by the aforesaid, respondents Nos.6 to 9 approached the Collector, Amreli by way of RTS Revision Appeal No.99 of 2013. The Collector, Amreli, vide its order dtd. 28/2/2014, quashed and set aside the order dtd. 5/7/2013 passed the Deputy Collector, Sarvarkundla.