JAHID HUSEN ISUFALI MAKDA Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Rule. Learned AGP, Ms. Thakor, waives service of rule for the Respondents.

(2.) With the consent of learned Counsels on both the sides, this matter is taken-up for final hearing at the admission stage.

(3.) This is a petition under Articles 226 and 227 of the Constitution of India, challenging the show-cause notice issued by Respondent No.2- Mamlatdar, Palitana, District: Bhavnagar, under Section 61 of the Gujarat Land Revenue Code, 1879 (for short, 'the Code'), with a further prayer to quash and set aside the proceedings initiated by Respondent No.2-Mamlatdar, Palitana, District: Bhavnagar.