MAHESHKUMAR AMRUTLAL PAREKH Vs. STATE OF GUJARAT

JUDGEMENT

(1.) The petitioners, by way of the present petition under Article 226 of the Constitution of India, have prayed for issuance of appropriate writ/order for quashing and setting aside the order passed by the Special Secretary, Revenue Department (Disputes) in Revision Application No.63 of 2005 dated 24.01.2013.

(2.) The brief facts of the present case are as under:

(3.) Heard Mr.R.S. Sanjanwala, learned Senior Advocate with Mr.Amar D. Mithani, learned advocate for the petitioners and learned AGP for the respondent-State as well as learned advocate for the private respondents.