SHAIKH ILYASBHAI MOHAMMADBHAI Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Heard Mr. Joshi, learned advocate for the petitioner, and Mr. Mehta, learned AGP for the respondent - State.

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

(3.) The petitioner has taken out present petition upon feeling aggrieved by order dated 10/16.4.2015 passed by Secretary (Appeals), Revenue Department, whereby the Secretary (Appeals) rejected the revision application filed by present petitioner.