KUNVARBEN BATHIBHAI RAICHANDBHAI Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Heard learned advocate Mr.Vishal B. Mehta and learned advocate Mr.Aftabhusen Ansari for the petitioners in respective petitions and learned Assistant Government Pleader Mr.Dhawan Jayswal and learned advocate Mr.M.B.Gohil for the respondents.

(2.) By these petitions under Article 227 of the Constitution of India, the petitioners have challenged the order passed by the Special Secretary Revenue Department (Appeals) (for short 'the SSRD') on 22/4/2015 in Revision Application Nos.405 of 2014 and 369 of 2014 whereby the application made by the petitioners for interim-relief was rejected and the matters were ordered to be heard in seriatim.

(3.) This Court passed the following order on 3/6/2015 in Special Civil Application No.9024 of 2015 :