SHANKARBHAI MOTIBHAI PATEL Vs. STATE OF GUJARAT

JUDGEMENT

(1.) HEARD learned counsel for the respective parties.

(2.) RULE . Learned counsel appearing for the respondents waive service of rule on behalf of the respective respondents. W ith consent of the parties, the matter is taken up for final disposal forthwith.

(3.) BY way of this petition under Articles 226 and 227 of the Constitution of India, the petitioner has, inter alia, challenged order dated 23/26.11.2012 passed by the Additional Secretary, Revenue Department (Disputes), Ahmedabad, in Revision Application No.MVV/HAKAP/SNR/07/2007.