DEVABHAI RAJABHAI VADHER Vs. SECRETARY

JUDGEMENT

(1.) Heard learned counsel for the parties.

(2.) By way of this petition under Article 226 of the Constitution of India, the petitioner has challenged the order dated 22.01.2015 passed by learned Special Secretary, Revenue Department (Appeals), Ahmedabad, in Revision Application No.MVV/HKP/RJT/31/2014, whereby the learned Secretary has declined to admit the said revision on the ground of delay.

(3.) The following facts emerge from the record of the petition: 3.1 As per the case of the petitioner, the petitioner has encroached upon the part of government traverse land being revenue Survey No.404 part, admeasuring 4 Acres of village Amarnagar, Taluka Jetpur, District Rajkot and to regularize the same, the petitioner approached District Collector, Rajkot, vide application dated 08.02.1996. The said application was rejected by District Collector, Rajkot, vide order dated 05.05.1998. 3.2 Being aggrieved by the same, the petitioner filed Revision under Section 211 of the Gujarat Land Revenue Code, 1879, before the learned Secretary on 25.09.2014, which culminated into the impugned order, whereby the said revision came to be dismissed on the ground of delay by learned Secretary.