THAKKAR MAFATLAL AMRAJI Vs. RD PANDOR

JUDGEMENT

(1.) Heard Mr. Sheth, learned advocate for petitioner, Mr. Manan Mehta, learned AGP and Mr. A.C.Nanavati, learned advocate for respondent no.6 and Mr. N.D. Buch, learned advocate for Respondent No.4.6.

(2.) In present petition, the petitioner has prayed, inter alia, that:

(3.) The petitioner is aggrieved by the order dated 4.5.2000 passed by Secretary (Appeals) whereby the authority rejected the revision application filed by the present petitioner against order dated 1.6.1996 passed by the Collector.The Respondent No.1,Secretary (Appeals) confirmed the said Order dated 1.6.1996 passed by the Collector. Feeling aggrieved by the order dated 4/5/2000-29/5-6/2000 of the Respondent No.1, the petitioner has taken out this petition.