THAKORSAHEB Vs. STATE OF GUJARAT

JUDGEMENT

(1.) The matter is taken up at the request made by learned advocate Shri G.K. Patel for respondent No.2 who is stated to be more than 86 years' of age and he is not keeping good health.

(2.) Thakorsaheb Shri Takhatsinhji Jasvantsinhji Thakor is the petitioner, who is aggrieved by judgment and order dated 30th August, 2006 passed by the Hon'ble Gujarat Revenue Tribunal in Revision Application No.TEN.BA No.285 of 1997 whereby, the Tribunal refused to accede to the request of the applicant of remanding the matter. The operative part of the judgment and order of the Hon'ble Tribunal reads as under:

(3.) Learned advocate for the petitioner vehemently argued the matter. He submitted that his main contention is that the petitioner had never been given an opportunity of contending that respondent No.2 herein is not his tenant.