JIVRAMBHAI VASTABHAI DESAI Vs. STATE OF GUJARAT

JUDGEMENT

(1.) The captioned appeal under Clause 15 of the Letters Patent is directed against the order dated 27-4-2009 whereby the learned Single Judge has rejected the petition which was filed by the appellant-petitioner against the orders dated 29-11-2003, 9-1-2006 and 21-8-2008 passed by the Mamlatdar & Agriculture Land Tribunal ("Mamlatdar & A.L.T." for short), the Deputy Collector (Land Reforms), Mehsana and the Revenue Tribunal, respectively.

(2.) Mr. A. J. Patel learned Advocate with Mr. Sheetal Patel learned Advocate has appeared for the appellants and Mr. J. K. Shah, learned Asst. Government Pleader has appeared for the respondent-authorities. We have heard the learned Counsel and perused the record of the petition and present appeal.

(3.) The relevant facts can be summarized thus :-