NILAMBER MEMBERS ASSOCIATION Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Though the record is bulky, the controversy in question is not as complex as it has been projected.

(2.) By way of this petition, the petitioner has challenged the order dtd. 30/6/2022 passed by the Special Secretary, Revenue Department (Appeals) in Revision Application No.MVV/BKP/VDD/8/2021 whereby the petitioner's revision application was rejected and order dtd. 27/12/2019 passed by the respondent No.2 - District Collector, Vadodara granting N.A. permission in favour of respondent No.4 was confirmed.

(3.) The brief facts, though are stated lengthy in the petition, which are relevant for the purpose of the present petition, are summarized as under :-