MAHERBAI Vs. STATE OF GUJARAT

JUDGEMENT

(1.) WE have heard learned counsel Mr. H.M. Jadeja for the appellants and learned AGP Mr. N.J. Shah for the State.

(2.) THE appellants have challenged judgment of the learned Single Judge dated 13/7/2006 in Special Civil Application No. 2507 of 1999 in this appeal under clause 15 of the Letters Patent, whereby the petition of the petitioners came to be dismissed.

(3.) THE appellants challenged the order of the Additional Chief Secretary (Appeals) Revenue department, Government of Gujarat by filing Special Civil Application No. 2507/1999, which is dismissed by the learned Single Judge by impugned judgment. Therefore, this appeals.