NINAMA ITESHBHAI BACHUBHAI Vs. STATE OF GUJARAT

JUDGEMENT

(1.) BY preferring this petition under Article 226 of the Constitution of India, the petitioner has challenged the order dated 10.10.2013, passed by respondent No.1 (State of Gujarat) in Case No.15 of 2013, whereby the Revision Application filed by the petitioner against the order dated 15.04.2013, passed by the District Development Officer (respondent No.2) has been rejected.

(2.) THE brief factual background of the petition is as follows:

(3.) MR .M.A. Kharadi, learned advocate for the petitioner, has made elaborate submissions, the gist of which is as below: