SURESH VITHALBHAI PATEL Vs. STATE OF GUJARAT

JUDGEMENT

(1.) With the consent of learned advocates for the parties, the matter was taken up for final hearing. Hence, RULE. Learned AGP Mr. Nikunj Kanara waives service of notice of rule for and on behalf of the respondents - State. Direct service is not filed for the respondent no. 6. However, respondent no.6 being a Cooperative Society who has already sold the land to the petitioner, prima facie this Court is of the view that the respondent no. 6 - Society's absence in this petition would not affect the merits of the matter as the petition is preferred by the petitioner challenging the orders passed by the Special Secretary, Revenue Department as well as the Collector whereby the proceedings for breach of condition are directed to be initiated and Entry No. 1269 dtd. 16/1/2008 is cancelled.

(2.) Heard learned advocate Mr. J. C. Vyas appearing for the petitioner and learned AGP Mr. Nikunj Kanara appearing for the respondent - State.

(3.) By way of this petition, the petitioner has challenged the order dtd. 25/1/2016/23/2/2016 passed by the Special Secretary, Revenue Department (Appeals) in Revision Application No. MVV/HKP/AMD/174/2013 whereby the Revision Application was rejected and the order passed by the Collector, Ahmedabad dtd. 26/8/2013 in Application No. LB/RA No.62/2011 was confirmed.