RAMESHBHAI KANJIBHAI CHAM Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Learned advocate for the petitioners seeks permission of this Court to delete respondent Nos. 9 and 10. Permission as prayed for is granted. Respondent Nos. 9 and 10 stand deleted.

(2.) This petition is filed under Articles 226 and 227 of the Constitution of India in which the petitioners have challenged the order dated 12.04.2013 passed by respondent Collector in JMN/SAU.GHARKHED/ORDI./CASE No.10 of 2012 as well as order dated 23.09.2016 passed by Special Secretary, Revenue Department (SSRD) passed in the proceedings of MVV/Gharkhed/PRB/2 of 2013.

(3.) As the issue involved in the present petition is in very narrow compass, learned advocates appearing for the parties jointly requested that this petition be taken up for final hearing. Hence, Rule. Learned AGP Mr. Antani waives service of Rule for and on behalf of respondent Nos. 1, 2 and 6. Learned advocate Mr. Hriday Buch waives service of Rule for and on behalf of respondent Nos. 7, 8, 11 and 12.