GOVINDBHAI BABARBHAI CHAUHAN Vs. STATE OF GUJARAT

JUDGEMENT

(1.) THE petition has been filed praying for following reliefs as stated in Paragraph No. 22:

(2.) YOUR Lordships may be pleased to set aside the order dated 21. 6. 2008 passed by the Special Secretary, Revenue Department (Disputes), Ahmedabad at Annexure-"a".

(3.) YOUR Lordships may be pleased to hold and declare that the petitioners are entitled to hearing and the application for interim relief is maintainable when there is entire change into the circumstances, therefore the order at Annexure-"a" dated 21. 6. 2008 is erroneous and illegal.