ANILBHAI BHAGWANDAS THAKKER Vs. BHANUSHALI PARSHOTTAM HARDAS FULIYA

JUDGEMENT

(1.) By this writ application under Article 226 of the Constitution of India, the writ applicants, legal heirs of one Sunderji Velji Thakkar, have prayed for the following reliefs:

(2.) The impugned order passed by the Special Secretary of the Revenue Department (Appeals) dated 5th February 2013 reads as under:

(3.) Being dissatisfied with the order passed by the S.S.R.D. referred to above, the writ applicants are here before this Court with this petition.