KANTIBHAI MANGALBHAI PATEL Vs. STATE OF GUJARAT

JUDGEMENT

(1.) RULE. Learned advocates appear and waive service of notice of Rule on behalf of the respective respondents.

(2.) The present writ petition has been filed for quashing and setting aside the order dtd. 3/4/2019 passed by the Special Secretary, Revenue Department (Appeals) (for short "the SSRD"), order dtd. 12/6/2018 passed by the Deputy Collector, Daskroi Prant, Ahemdabad in Remand Case No.3 of 2017. A further prayer is made to cancel the Entry No.5279 dtd. 28/3/2012 mutated in the revenue record.

(3.) Brief facts leading to filing of the present petition are as under : -