STATE OF GUJARAT Vs. ABDULHAMIDKHAN HUSENYAVAKHAN JIBABI

JUDGEMENT

(1.) The petitioners have challenged the order dated 25.5.1998 passed by the Additional Chief Secretary in Revision quashing the order of Collector and City Survey Officer, Rajkot dated 16.9.1992 and 13.11.1969 respectively.

(2.) Brief facts giving rise to this petition are as under :

(3.) Learned Government Pleader Shri Prashant G. Desai for the petitioner and Shri A.J.Patel for the respondents were heard at length. The material on record was considered. Shri A.J.Patel proposed to argue the writ petition on the material submitted by the petitioners without filing any counter Affidavit.