PRAVINKUMAR VRAJLAL SEDANI Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Heard learned Advocate Mr. Chitrajeet Upadhyay with learned Advocate Mr. Kirtan Mistry on behalf of the petitioner, learned Assistant Government Pleader Mr. Nikunj Kanara on behalf of respondent- State and learned Advocate Mr. Nishit Gandhi on behalf of respondent no.6.

(2.) By way of this petition the petitioner challenges order dtd. 30/5/2009 passed by the Special Secretary Revenue Department in Revision Application No. MVV/Gharkhed/RJT/1/07 more particularly whereby the order passed by the Collector, Rajkot dtd. 17/4/2007 has been confirmed.

(3.) Considering the submissions made by learned Advocate Mr.Upadhyay it would appear to this Court that the petition has a slightly checkered history.