BHAGWATIBEN JAMNADAS THAKKAR Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Today Civil Application (for vacating interim relief) no. 1 of 2023 is listed on board. However, considering the fact that by hearing such application for vacating interim relief, the Court is required to touch the merits of the matter and therefore, with the consent of the parties, the main matter was taken up and heard finally.

(2.) By way of this petition, the petitioners have prayed for quashing and setting aside the order dtd. 6/2/2019 passed by the Secretary, Revenue Department (Appeals) in MVV/HKP/MRB/40/2018 with its consequential effects and has further prayed for quashing and setting aside the order dtd. 23/8/2018 passed by the Collector, Morbi as well as order dtd. 30/9/2009 passed by Deputy Collector, as if the order dtd. 30/9/2009 is never passed.

(3.) Heard learned Senior Advocate Mr. M. S. Shah with learned advocate Mr. Amar Mithani for the petitioners, learned AGP Ms. Dhwani Tripathi for the respondent - State and learned advocate Mr. Meet Kakadia for learned advocate Mr. S. P. Majmudar for the respondent no. 9.