HANSHRAJBHAI MOHANBHAI PATEL Vs. STATE OF GUJARAT

JUDGEMENT

(1.) By this application under Article 227 of the Constitution of India, the applicants call in question the legality and validity of the order dated 23rd May 2017 passed by the SSRD at Ahmedabad, by which the SSRD rejected the revision application filed by the applicants herein, thereby affirming the order of the Collector, Morbi, dated 30th January 2016.