BHAGWANJIBHAI BHAGABHAI DEVRAJBHAI Vs. SPECIAL SECRETARY

JUDGEMENT

(1.) Rule. learned AGP Mr. K.M. Antani appearing for respondent nos. 1 and 3 and learned advocate, Mr. G.M. Amin for the respondent no. 2 waive service of notice of rule.

(2.) In this petition, which is filed under Articles 226 and 227 of the Constitution of India as well as under the provision of the Gujarat Land Revenue Code, the petitioners have challenged the order dtd. 28/2/2018/8/3/2018 passed by the respondent - SSRD in Revision Application No. MVV/HKP/JNDH/104/2017, the order dtd. 4/10/2017 passed by the respondent - Collector and the order dtd. 30/11/2016 passed by the respondent - Mamlatdar.

(3.) The facts of the present case in nutshell are as under,