HARIBEN KARMANBHAI PATEL Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Heard learned advocate Mr.Nishit P. Gandhi for the petitioner and learned Assistant Government Pleader Mr.Rohan Shah for the respondent State.

(2.) This petition is filed by the petitioner challenging the order dtd. 1/1/2022 passed by the Special Secretary Revenue Department (Appeals) (for short 'the SSRD') whereby the Revision Application filed by the petitioner was returned back on the ground that the SSRD has no jurisdiction to hear the matters pertaining to Sec. 43 of the Gujarat Land Revenue Code, 1879 (for short 'the Code').

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