MOHANBHAI PITAMBARBHAI PARMAR Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Heard learned advocate Mr.Thakkar appearing for learned advocate Mr.Ashish Shah on behalf of the petitioners, learned Assistant Government Pleader Mr.J.K.Shah appearing on behalf of the respondent - State and learned advocate Mr.Meet Kakadiya appearing for learned advocate Mr.S.P.Majmudar on behalf of respondent no.3 on caveat.

(2.) By way of this petition, the petitioners challenge order dtd. 9/7/2024 passed by the SSRD more particularly whereby the SSRD has set aside an order dtd. 17/6/2020 passed by the Deputy Collector which had resulted in an order dtd. 29/1/2018 passed by the Mamlatdar and ALT, Vadodara which was set aside by the Deputy Collector being revived.

(3.) Facts, since they are checkered, are required to be elaborately mentioned for better appreciation of the dispute on hand.