MANJULABEN MANJIBHAI KHAMBHAYTA Vs. STATE OF GUJARAT

JUDGEMENT

(1.) By way of this petition, the petitioner has prayed for the following reliefs :-

(2.) Since the relief prayed for does not give the clear picture about what the petitioner has challenged, the record indicates that Annexure B is the order dtd. 6/3/2010 passed by the Circle Officer (Revenue) rejecting mutation Entry No.2638. Annexure C is the order dtd. 5/11/2019 passed by the Assistant Collector, Limbdi in RRT Appeal Case No.35 of 2019 whereby the petitioner's appeal against the order dtd. 6/3/2010 was rejected. Annexure D is the order passed by the Collector, Surendranagar in RRT Revision Case No.11 of 2020 whereby the petitioner's revision application was rejected vide order dtd. 19/3/2020 and Annexure H is the order passed by the Special Secretary, Revenue Department (Appeals) dtd. 3/3/2023 in Revision Application No.MVV/HKP/SNR/34/2020 rejecting the petitioner's revision application.

(3.) With the consent of learned advocates appearing for the respective parties, the matter is taken up for final disposal today itself. Rule. Ms. Nirali Sarda, learned Assistant Government Pleader waives service of rule on behalf of respondents.