DATTATREYA GANPATRAV SURVE Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Heard learned advocate Mr.S.K.Patel for the petitioner, learned Assistant Government Pleader Mr.Dhawan Jayswal for the respondent No.1 and learned advocate Mr.Dhaval D. Vyas for the respondent No.2.

(2.) By this petition under Article 227 of the Constitution of India, the petitioner has challenged the order dtd. 9/6/2021 passed by the Special Secretary Revenue Department (Appeals), Ahmedabad whereby, the Revision Application filed by the respondent No.3 was allowed and the order dtd. 29/7/2019 passed by the Collector was quashed and set aside and the Entry Nos.2915 and 3331 were ordered to be restored. It was also observed by the Secretary (Appeals) in the impugned order that the final out come of the pending litigation of the Civil Suits between the petitioner and the respondent No.3 shall be binding upon them for the purpose of the Revenue Entries in Revenue Record and the Revenue Entries which are restored shall be subject to outcome of such civil proceedings.

(3.) Learned advocate Mr.S.K.Patel for the petitioner submitted that in view of the impugned order passed by the Special Secretary Revenue Department (Appeals) that the outcome of the civil proceedings pending between the parties shall govern the revenue entries, he is not inviting any reasoned order at this stage.