PARSHOTTAM RAMAJI RATHOD Vs. DHIRAJLAL DHARAMSHI MISTRY

JUDGEMENT

(1.) This is a petition under Art. 227 of the Constitution of India wherein the petitioners challenge the order of the Collector rejecting their appeal, and the order of dismissal passed by the Additional Chief Secretary (Appeal) in a Revision arising from the aforesaid appeal.

(2.) The relevant and pertinent facts leading upto the present petition are as under :

(3.) Suffice it to say, that the present petition under Art. 227 of the Constitution of India (although styled as the petition under Art. 226 read with Art. 14 of the Constitution of India) does not disclose any error apparent on the face of the record, neither is there any indication that the same suffers from any fundamental jurisdictional error. This petition is, therefore, liable to be rejected on this ground alone.