KAMIBEN KALABHAI PARMAR Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Leave to amend.

(2.) Heard Mr. Hiren J. Trivedi, learned advocate for the petitioners and Mr. Shirish Gohil, learned AGP for the respondents.

(3.) By way of this petition under Article 226 of the Constitution of India, the petitioners have challenged the order dated 19.11.2016 passed by the Secretary, Revenue Department (Appeals) in Revision Application No. MVV/HKP/RJT/7/2015, whereby the order dated 17.7.2015 passed by the District Collector, Rajkot stands confirmed.