CHEMIBEN Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Mr. N. V. Gandhi, learned advocate for the petitioner submitted that respondent No.5.3.2 - Piyushbhai Dhanshukhbhai Gohil has expired intestate and thereby, he requested this Court to delete the respondent No.5.3.2 from the array of the respondents. Accordingly, respondent No.5.3.2 is deleted.

(2.) By way of this petition under Article 226 / 227 of the Constitution of India, the petitioner herein has challenged the order dtd. 11/11/2016 passed by the Special Secretary, Revenue Department (Appeals), Ahmedabad in Revision Application No.MVV/HKP/Tapi/2015, by which the Special Secretary, Revenue Department has while quashing and setting aside the order dtd. 12/2/2005 passed by the Collector, Tapi remanded the matter back to the Collector for fresh consideration by giving reasonable opportunity of hearing to all the concerned parties.

(3.) I have heard Mr. N. V. Gandhi, learned advocate for the petitioner herein, Ms. Devangi Solanki, learned advocate for the respondents Nos.5.1, 5.2, 5.3.1, 5.3.3, 5.4 and Mr. Nikunj Kanara, learned A.G.P. for the respondents Nos.1 to 4.