- (1.) ON 28/07/2009, while issuing Notice following order came to be made. "1]. The principal grievance ventilated by the petitioners is that the petitioners had carried the matter in revision before respondent No. 1-Authority challenging order dated 20. 10. 2008 made by Collector, Panch Mahals - respondent No. 2 herein. in relation to observations made by respondent No. 2 - Authority qua Entry No. 625 dated 15. 7. 2001 only. That there was no dispute at any point of time in relation to earlier Entry dated 21. 4. 1970 being Entry No. 276. Therefore, in Revision Application filed by the petitioners, the Revisional Authority could not have issued directions in relation to Entry No. 276, which was not challenged by the petitioners before the Revisional Authority. 2]. Notice returnable on 16. 09. 2009. "
(2.) IN light of the statement made today by learned Assistant Government Pleader petition is taken up for final hearing and disposal.
(3.) RULE. Learned Assistant Government Pleader is directed to waive service.;