CHANDBHAI GAFURBHAI NAGORI Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Present petition is filed by the petitioner under Articles 14, 19(1)(g), 21 and 226 of the Constitution of India as well as under the Bombay Land Revenue Code, for the prayers as prayed for inter alia that appropriate writ, order or direction may be issued declaring the order passed by the Collector dated 18.09.2002 at Annexure-J and the order passed by the Secretary (Appeals) in Revision Application No.29 of 2002 dated 30.09.2004 at Annexure-N may be declared as illegal on the ground stated in the memo of petition.

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

(3.) Heard learned advocate Shri M.B. Gandhi for the petitioner and learned AGP Ms.Asmita Patel for the respondents.