MANISH AMBALAL PADMANI Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Heard learned advocate Mr.S.K.Patel for learned advocate Mr.Aditya Patel for the petitioner, learned advocate Mr.Shivang Shukla for respondent no.6, learned advocate Ms.Trusha K. Patel for respondent nos.7 and 8 and learned Assistant Government Pleader Ms.Hetal Patel for the respondent State.

(2.) This Court passed the following order on 25/4/2023.

(3.) On perusal of the order dtd. 22/2/2023, it appears that the Special Secretary Revenue Department (for short "the SSRD") has exceeded its jurisdiction by granting a status quo order with regard to the land in question as well as the revenue record. It is not in dispute between the parties that the proceedings arising before the SSRD pertains to the revenue entries under the provisions of the Gujarat Land Revenue Code, 1879. Therefore the SSRD has no jurisdiction to pass any order of granting status quo with regard to the land in question and the SSRD only could have passed the order of status quo with regard to the revenue entries under the RTS proceedings.