RAMJIBHAI H PATEL Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Heard Mr.Mukund Desai, learned advocate appearing on behalf of the petitioner in this group of petitions and Mr.I.M.Pandya, learned AGP appearing for respondent authorities.

(2.) . Today, Mr.I.M.Pandya, learned AGP appearing on behalf of the respondent authorities has mentioned before this Court that in earlier group of five petitions wherein, Mr.Desai had appeared, have been disposed of by this Court by common order dated 19th September, 2000 and other five matters of said group are left out and therefore, chit has been given to call for papers of remaining matters of this group. Considering the request of Mr.Pandya, learned AGP, the office was directed to send papers of the remaining matters of this group and on receiving the papers of these matters by this Court today, the matters are taken up for final hearing with the consent of the learned advocates appearing for the parties and these group matters are proposed to be disposed by this common judgment.

(3.) . In this group of petitions, common order passed by the Gujarat Revenue Tribunal in revision application No. 571 / 1987 to 580 / 1987 dated 28th February, 1989 has been challenged by the petitioner. The petitioner has also challenged the order passed by the tribunal in review application Nos. 18 of 1989 to 27 of 1989 dated 23rd June, 1989, wherein the petitioner has sought review of the order dismissing revision application passed by the tribunal. These petitions were admitted by this Court by issuing RULE thereon on 25th October, 1989 and interim relief in terms of the para-15(C) was granted.