MOHANJI MANSANGJI THAKOR Vs. STATE OF GUJARAT

JUDGEMENT

(1.) THE appellant -original petitioner -Mohanji Mansangji Thakor is before this Court being aggrieved by judgment and order dated 18.10.2013, whereby the learned Single Judge dismissed the petition, finding the same to be without any merit.

(2.) LEARNED Advocate Mr. Dipak B. Patel for the appellant -original petitioner invited attention of the Court to the facts of the case. The facts of the case are set out in the order passed by the Secretary (Appeals), Revenue Department in order dated 06.08.2013, a copy of which is produced at Annexure -D, page No. 21 of the memo of petition.

(3.) YESTERDAY when the matter was heard, learned Advocate for the appellant -original petitioner was asked to give a copy of the appeal memo along with petition to learned A.G.P. to enable him to take instructions after perusing the papers.