THAGANIYABHAI JIVANBHAI GAMIT Vs. DISTRICT COLLECTOR

JUDGEMENT

(1.) Heard Mr. Balram Jain, learned advocate for the petitioners, Mr. Manan Mehta, learned AGP for respondent Nos.1, 2 and 7 and Ms. Namrata Shah, learned advocate for Mr. Kruti Shah for respondent Nos.3 to 6.

(2.) Rule. Mr. Manan Mehta, learned AGP waives service of Rule on behalf of respondent Nos.1, 2 and 7 and Ms. Namrata Shah, learned advocate waives service of Rule on behalf of respondent Nos.3 to 6.

(3.) By way of this petition under Articles 226 and 227 of the Constitution of India, the petitioners have challenged the order dated 29.1.2014 passed by the Secretary, Revenue Department (Appeals) in Revision Application No.MVV/HKP/TP/5/2013, whereby while admitting the Revision Application filed by the private respondents herein, the Secretary, Revenue Department (Appeals) was pleased to grant interim relief.