RAMABHAI PUNJABHAI CHAUHHAN Vs. MANIBHAI SOMABHAI BRAHMBHATT

JUDGEMENT

(1.) Mr. N.S. Desai, learned counsel for the petitioner, Mr.H.M. Parikh, learned counsel for the respondent No.1 and Mr.A.Y. Kogje, learned A.G.P. for the State. None for the respondent No.2 though served.

(2.) The parties are heard.

(3.) The petitioner being aggrieved by the order dtd.30/4/1994/6/5/1994 passed by the Secretary (Disputes -Appeals) in Appeal No.SSRD/CON/KHD/8 of 1994, where -under the learned Secretary exercising his revisional powers, has set aside the order dtd.5/7/1993 / 5/10/1993 passed by the learned Deputy Collector in Case No.CONSR/123 of 1992.