VIMLABEN BHIKHABHAI LIMBACHIYA Vs. NATVARBHAI SOMABHAI LIMBACHIYA

JUDGEMENT

(1.) Leave to substitute Annexure C being order of the Collector passed in Revision Case No. 3/14 dated 10.02.2015.

(2.) Heard Mr. M.B. Gohil, learned advocate for the petitioners and Mr. Rutvij Oza, learned AGP for respondents no.3 to 6 on advance copy.

(3.) By way of this petition under Article 226 of the Constitution, the petitioners have challenged the order dated 09.08.2016 passed by the Secretary (Appeals), Revenue Department in Revision Application No. MVV/HKP/GHN/12/2015, whereby the learned Secretary allowed the revision filed by the private respondents and quashed and set aside the order dated 10.02.2015 passed by the District Collector.