UMATIYA HASAMBHAI NURJIBHAI Vs. STATE OF GUJARAT

JUDGEMENT

(1.) RULE. Learned AGP Mr. Nikunj Kanara waives service of notice of rule for and on behalf of the respondent - State.

(2.) By way of this petition, the petitioner has prayed for quashing and setting aside the order dtd. 6/2/2014 passed by the Collector, Banaskantha in N.K./JAMAN/3/Vashi.no.7748 to 7753 as well as the order dtd. 18/6/2016 passed by the Special Secretary, Revenue Department (Appeals) in Revision Appliation No. MVV/ JAMAN/BANAS/25 of 2014 confirming the order passed by the Collector, Banaskantha and rejecting the revision application of the petitioner for regularization of encroachment of the land in question.

(3.) Heard learned advocate Mr. S. P. Majmudar with learned advocate Mr. Shagun Choksi for the petitioner and learned AGP Mr. Nikunj Kanara for the respondent - State.