KHERUNBEN VALIMAHMADBHAI Vs. SPECIAL SECRETARY (APPEALS), REVENUE DEPARTMENT

JUDGEMENT

(1.) Heard learned advocate Mr. Vimal Purohit for the petitioner and learned Assistant Government Pleader Mr. K.M.Antani for the respondents.

(2.) This petition is filed under Article 226 of the Constitution of India, in which the petitioner has prayed that the order dated 26.02.2018 passed by the District Collector as well as order dated 24.09.2018 passed by the Special Secretary, Revenue Department (SSRD) in Revision Application No.MVV/BKP/GIR/4/2018, be quashed and set aside.

(3.) The factual matrix of the present case is as under: