KALABHAI MEGHABHAI SAGATHIYA Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Present petition is filed by the petitioner under Articles 14 and 226 of the Constitution of India as well as under the Gujarat Land Revenue Code, 1879, for the prayers as prayed for inter alia that appropriate writ, order or direction may be issued quashing and setting aside the order passed in Revision Application No.MVV/JMN/RJT/12/2009 by the Secretary (Appeals), Revenue Department, dated 21.12.2013 confirming the order passed by the Collector, Rajkot dated 04.03.2009 on the ground stated in the memo of petition.

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

(3.) Heard learned advocate Shri B.M. Mangukia for the petitioner and learned AGP Shri Manan Mehta for the respondent-State.