SEJIBEN BHIKHALVALA GUNDARASANIYA Vs. STATE OF GUJARAT

JUDGEMENT

(1.) By way of this petition, the petitioner has challenged the order dtd. 1/8/2016 passed by the learned Secretary, Revenue Department (Appeals) in Revision Application No.HKP/Kachchh/39/2010 as well as the order dtd. 10/2/2010 passed by the Collector, Kachchh in Land Revenue Rules 108 (6) Case No.122/2010.

(2.) Considering the fact that the petition is of the year 2017 and the same is pending for admission hearing since last more than seven years, with the consent of parties, the matter is taken up finally. Hence, Rule. Learned advocates appearing for the respective respondents waive service of rule.

(3.) While issuing notice, the coordinate Bench of this Court had granted ad-interim relief in terms of paragraph 13 (b) and 13(c) in favour of the petitioner and the said relief is in operation till today, according to the parties.