ARVINDKUMAR S JOSHI Vs. GIRDHARILAL S RAMCHANDANI

JUDGEMENT

(1.) AS in all the three petitions, common question of law and facts arise, as well as filed by the common petitioner, they are being disposed of by this common order.

(2.) IN all the petitions, the petitioner has challenged the aforesaid orders passed by the Deputy Secretary, State Government in Revisional jurisdiction whereby the order passed by the Collector, Banaskantha dated 21.10.2005 in MUN/Appeal No. 2 of 1994 came to be set aside.

(3.) IT is the contention on behalf of the petitioner that opportunity of hearing has not been given to the petitioner and that no notice has been given to the petitioner.