GIDHABHAI SONDABHAI KOLI Vs. STATE OF GUJARAT

JUDGEMENT

(1.) BY the petitioner, by this petition, has challenged the order dated 25th October, 2002 passed by the Additional Development Commissioner in Appeal No. 13 of 2002, whereby the appeal of the petitioner was dismissed and the orders of the District Development Officer dated 16. 3. 2002 was confirmed.

(2.) HEARD Mr. Mangukiya, learned Counsel for the petitioner and Mr. Oza, learned AGP for the State Authorities.

(3.) UPON hearing the learned Counsel appearing for the parties and perusal of the record shows that in this petition, this Court on 3. 2. 2003 had passed the following order:-