KHODABHAI K MALI Vs. RASIKLAL B BHODBUNJA

JUDGEMENT

(1.) IN this petition under Article 227 of the Constitution of India, the petitioner has challenged the order dated 29. 5. 1992 passed by the Secretary (Appeals) in the case registered as SRD-38/86. The petitioner has also prayed that the order dated 13. 10. 1984 passed by the Deputy collector may be restored.

(2.) THE facts, on which, the petitioner has based the petition and challenged the aforesaid order, are as follows.

(3.) HEARD Mr. Suthar, advocate for Mr. N. K. Majmudar, advocate for the petitioner and Mr. Bukhari, advocate for the respondents.