BHAT KALIDAS SHAMJI Vs. P J PATHAK

JUDGEMENT

(1.) These are appeals by special leave against the judgment of a learned single Judge of the Gujarat High Court in Special Civil Applications Nos. 305, 368 and 526 of 1972.

(2.) The controversy raised in the appeal is very limited and hence, the relevant facts can be very briefly stated.

(3.) The appellants before us are the tenants of certain intermediary landlords known as Girasdars. Respondents Nos. 1 to 3 are statutory authorities, namely, the Mahalkari, Kutiana, Deputy Collector of Porbandar Division and the Gujarat Revenue Tribunal respectively. They have no interest in the result of these appeals but they are represented by counsel before us. Respondents Nos. 4-5 are the legal heirs of certain Girsdars from whom some of the appellants held lands on lease. One Respondent No. 9 is a Girasdar who is represented by the Assistant Custodian of Evacuee Property and the rest of the respondents are the remaining Girasdars from whom the appellants held lands on leases.