SAJESANGBHAI JADAVBHAI CHAUHAN Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Following are the prayers made in paragraph No.30 of the present petition filed under Article 226 of the Constitution of India: -

(2.) So far as the prayer made in paragraph No. 30(B) to challenge the order of the Collector is concerned, the petition for such prayer cannot be entertained as the petitioners have already availed of alternative remedy by filing Revision Application No. 2 of 2016 before the Secretary Revenue Department. Therefore, the petition for prayer made in paragraph No. 30(B) is not entertained, leaving it open to the petitioners to pursue the revision application before the Secretary. So far as the prayer made in paragraph No. 30(A) is concerned, the petitioners since have preferred the revision application on 27th January, 2016, the case does not fall for issuance of any direction to the Revisional Authority to hear their Revision Application No. 2/2016 forthwith.

(3.) Learned advocate Mr. Mangukiya for the petitioners, however made serious grievance as regards not taking up the revision application by the Secretary for consideration of the interim prayer made in the revision application.