AAMBABHAI RAJABHAI BHARWAD Vs. STATE OF GUJARAT

JUDGEMENT

(1.) By way of this petition, the petitioner has prayed for quashing and setting aside the order dtd. 24/8/2011 passed by the Additional Secretary, Revenue Department (Appeals) Ahmedabad in Revision No.MVV/HKP/Bhavan/13 of 2006 as well as order dtd. 24/7/2006 passed by the Collector, Bhavnagar in R.O./Entry Revision Case/25/02-03.

(2.) Heard learned advocate Mr. Kunal Shah for learned advocate Mr. B.A. Surti appearing for the petitioner and learned Assistant Government Pleader Ms. Nirali Sarda appearing for the respondents No.1 to 4.

(3.) In this petition, notice was issued vide order dtd. 18/1/2012 and thereafter, vide order dtd. 27/8/2013, rule was issued and impugned order and proceedings were stayed pending final disposal of this petition.