JAYANTILAL GOKALDAS THAKRAR Vs. SECRETARY, REVENUE DEPARTMENT

JUDGEMENT

(1.) HEARD learned counsel appearing for the parties. The petitioners by way of this petition filed under Articles 226 and 227 of the Constitution of India, have approached this Court with following prayers;

(2.) FACTS in brief leading to filing this petition, as could be gathered from the memo of the petition, deserve to be set out as under.

(3.) LEARNED counsel appearing for the petitioners vehemently contended that the order of forfeiture of the amount and cancellation of allotment was contrary to the provision of law and as such is required to be quashed and set aside.