MAHENDRABHAI DASHRATHBHAI PATEL Vs. STATE OF GUJARAT

JUDGEMENT

(1.) RULE. Learned AGP, Ms. Maithali Mehta, waives service of notice of rule on behalf of respondents. In the facts and circumstances of the case and with the consent of learned advocates appearing on behalf of the respective parties, present petition is taken up for final hearing today.

(2.) BY way of this petition under Article 226/227 of the Constitution of India, petitioners have prayed for an appropriate writ, direction and order quashing and setting aside the impugned judgment and order passed by Additional Secretary (Appeals), Revenue Department, State of Gujarat dated 7. 3. 2009 passed in Revision Application No. 9 of 2008 in dismissing the same and confirming the order passed by the Collector, Ahmedabad dated 11. 11. 1994 passed in LB/review/case No. 23 of 1994 and 24 of 1994.

(3.) NUMBER of submissions have been made on behalf of respective parties.