DAHIBEN GOVABHAI MERIA Vs. STATE OF GUJARAT

JUDGEMENT

(1.) RULE. Learned AGP waives service of notice of Rule on behalf of the concerned respondents.

(2.) With the consent of the learned advocates appearing for the respective parties since a short issue is involved in the present writ petition, the same is heard and decided finally today.

(3.) By way of the present petition, the petitioners have assailed the order dtd. 3/11/2017 passed by the Special Secretary, Revenue Department (Appeals) (for short, 'SSRD') in Revision Application No.MVV/JAMAN/RJT/7 of 2016 as well as the order dtd. 3/2/2016 passed by the District Collector, Rajkot in Land/Revision/211/Case No.4/12-13 vesting the land admeasuring 8,094 sq. mts. of Survey No.134 paiki of village Vejagam, Tal. & Dist. Rajkot into the State Government.