CHHAGANBHAI GABABHAI JHALA Vs. STATE OF GUJARAT

JUDGEMENT

(1.) By way of this petition under Article 227 of the Constitution of India, petitioner herein has prayed for appropriate writ, direction or order quashing and setting the impugned order dated 13.06.2007 passed by the Gujarat Revenue Tribunal, Ahmedabad in Revision Application No.TEN/BA/404/06 as well as the order dated 07.06.2000 passed by the respondent No.2, Deputy Collector, Nadiad in Appeal No.237/1995 and the order dated 25.08.1994 passed by the Mamlatdar & A.L.T., Nadiad in Tenancy Case No.Remand/13/94/Arera.

(2.) Apart from the fact that all throughout there is a delay on the part of the petitioner in initiating proceedings before the Appellate Authority as well as the Revisional Authority, even on merits also, there are concurrent finding of facts given by all the Authorities below holding that petitioner is not the tenant of the disputed land in question. The finding of facts given by all the Authorities below are as such on appreciation of evidence which are not required to be interfered by this Court in exercise of the powers under Article 227 of the Constitution of India. This Court is in complete agreement with the reasoning of the learned Tribunal rejecting/dismissing the Revision Application preferred by the petitioner.

(3.) In view of the above, there is no substance in the present petition which deserves to be dismissed and is, accordingly, dismissed.