POPATJI CHHOTAJI THAKOR Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Heard learned advocate Mr.Rajesh B. Soni for the petitioners and learned Assistant Government Pleader Ms.Hetal Patel for the respondent-State.

(2.) By this petition under Article 227 of the Constitution of India, the petitioners have challenged the order dtd. 29/11/2022 passed by the Special Secretary, Revenue Department (Appeals) (for short 'the SSRD').

(3.) The brief facts of the case are as under :