JIVANDAS MADHAVDAS AGRAVAT Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Heard learned advocate Mr. Shriram Bhargav for learned advocate Mr. Ashish M. Dagli for the petitioners, learned AGP Mr. Nikunj Kanara for the respondent No.1 State and learned advocate Mr. Sunil Joshi for the private respondent No.7. It is clarified at this stage that while the original respondent No.7 is represented through his legal heirs, for the sake of brevity, the party will be referred to as respondent No.7.

(2.) It would appear that while the petition had been preferred in the year 2022 and whereas the order-sheet reflects that the matter has been adjourned for quite a number of times, yet even notice has not been issued. Learned advocate Mr. Joshi for the private respondents is appearing on caveat and whereas reply has been filed on behalf of the caveator.

(3.) By way of this petition, the petitioners challenge an order passed by the Revisional Authority i.e. learned SSRD dtd. 12/8/2022 passed in Revision Application No. MVV/HKP/MRB/38/2021, whereby the learned SSRD has confirmed the order passed by the Collector, which had set aside the order passed by the Deputy Collector.