RAMESHBHAI DEVJIBHAI GABANI Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Rule. Learned AGP waives service of notice of rule for and on behalf of the respondent-State.

(2.) By way of the present petition, the petitioners seek quashing and setting aside the impugned order dtd. 13/11/2019 passed by the District Collector, Botad in Revision/Remand Case No.5 of 2019 as well as order dtd. 20/1/2022 passed by the Secretary, Revenue Department (Appeals) in Revision Application No.MVV/JMN/BTD/ 17 of 2019.

(3.) Learned advocate Mr.Majmudar appearing for the petitioners has submitted that the impugned orders passed by the Collector as well as Special Secretary, Revenue Department (SSRD) may be quashed and set aside and the matter may be remanded to the Collector to decide the same afresh with regard to sale of the land in question.