DILAWARSINH BAPUBHA JADEJA Vs. SPECIAL SECRETARY

JUDGEMENT

(1.) Rule. Learned AGP waives service of notice of rule for the respondent no.2 and learned advocate Mr.Kotwal waives service of notice of rule for the respondent nos.5.1.3, 5.4, 5.5 and 5.6.

(2.) In the present writ petition, the petitioner has assailed the order dtd. 8/3/2017 passed by the SSRD in Revision Application No.15 of 2016, whereby the Special Secretary, Revenue Department (SSRD) remanded the revision application to the Collector, Kachchh.

(3.) At the outset, learned advocates appearing for the petitioner and the respondent nos.5.1.3, 5.4, 5.5 and 5.6 have submitted that the parties have amicably settled the dispute and the affidavit dtd. 12/7/2021 in this regard is produced on record at page no.124.