KRISHNA SEVA TRUST Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Rule. Mr. Dabhi, learned AGP waives notice of rule for respondent Nos. 1 & 2 and Mr. Upadyay, learned counsel waives notice of rule for respondent Nos. 3, 3/1, 3/2, 3/3 & 3/4.

(2.) The petitioner has preferred the petition for challenging the order passed by the State Government whereby the revision is dismissed and the order of the Collector is confirmed.

(3.) Heard Mr. Shah, learned counsel appearing for the petitioner, Mr. Upadhyay for respondent Nos. 3, 3/1, 3/2, 3/3 & and Mr. Dabhi, learned AGP for respondent Nos. 1 & 2. With consent of both the sides, the matter is finally heard.