NARENDRABHAI MAGANBHAI PATEL Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Present petition is filed by the petitioner under Articles 14, 21, 226 and 227 of the Constitution of India as well as under the Gujarat Land Revenue Code, 1879 for the prayers as prayed for inter alia that appropriate writ, order or direction may be issued quashing and setting aside the order passed by the Secretary(Appeals), Revenue Department, dated 31.01.2000 at Annexure-N confirming the order passed by the Prant Officer, Gandhinagar at Annexure-L. It has also been prayed that the order passed by the Prant Officer dated 30.04.1997 may be declared to be illegal and quashing and setting aside the proceedings under the case No.PO/T.D./APPEAL/SR.09/2014 filed before the Prant Officer, Gandhinagar, at Annexure-T on the ground stated in the memo of petition.

(2.) The facts of the case briefly summarized are as follows:

(3.) Heard learned Senior Counsel Shri Anshin Desai appearing with learned advocate Shri Rohan A. Shah for the petitioner, learned AGP Shri Manan Mehta for respondent No.1 and learned advocate Shri Nilesh A. Pandya appearing with learned advocate Shri Amrish K. Pandya for respondent No.5.