SULEIMAN AHMED MINTY Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Since the facts of both these petitions are related to land bearing Survey No.231 (Old Survey No.224) situated in the sim of Village : Kandoli, Taluka : Jalalpor, District : Navsari, both these petitions are heard together and are being decided by this common judgment.

(2.) By filing present petition under Article 226 of the Constitution of India and under the provision of the Bombay Land Revenue Code, 1879, the petitioner has prayed for quashing and setting aside the orders dtd. 19/7/2016 (posted on 25/7/2016) passed by the learned Special Secretary, Revenue Department in Revision Application No.MVV/HKP/NVS/23/2015 & Revision Application No.MVV/HKP/NVS/43/2015 and thereby prayed for restoration of the order dtd. 28/1/2015 passed by the learned Collector, Navsari in Revision Application No.158/2014.

(3.) The brief facts leading to filing of the present petition are as under,