RAMESHBHAI @ RAMESHSINH REVUSINH MAKWANA Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Heard Mr.Nishit P. Gandhi, learned counsel for the petitioners and Mr.Shirish Gohil, learned Assistant Government Pleader for the respondents.

(2.) By way of this petition under Article 226 of the Constitution of India, the petitioners have prayed for the following reliefs:-

(3.) Having heard learned counsel for the parties and on perusal of the record and proceedings, it appears that by order dated 17.12.2011 passed by District Collector, Kheda, the predecessor of the petitioners viz. Rameshbhai Makwana has been allotted some portion of land out of Block No.584 of village Padana. However, learned counsel for the petitioners contended that the same is not implemented.