G. H. VIJAPURA Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Rule. Ms. Nirali Sarda, learned Assistant Government Pleader waives service of rule on behalf of respondent Nos.1 to 3. Despite service of notice, respondent Nos.4.1 and 4.2 have chosen not to appear before this Court.

(2.) By way of this petition, the petitioner has challenged the order dtd. 24/8/2016 passed by the learned Secretary, Revenue Department (Appeals) in Revision Application No.MVV/JMN/NVS/9/2013 as well as order dtd. 5/11/2009 (amended vide order dtd. 31/5/2010) passed by the Collector, Navsari in Revision Application No.JSHUSHA/73AA/Sharatbhang/Case No.3 of 2008.

(3.) The case of the petitioner as canvassed by learned Senior Counsel Mr. Anshin Desai is stated as under :-