PATEL RAMESHBHAI Vs. PRABHUDAS A PATEL

JUDGEMENT

(1.) THE petitioner Kalidas Mathurbhai Patel is before this Court through his heir, as the petitioner expired during the pendency of this petition. 1.1 THE petitioner is aggrieved by judgment and order dated 30.11.1990 passed by the Hon'ble Gujarat Revenue Tribunal in Revision Application No.TEN/BA/199/87, a copy of which is produced at Annexure-H, page No.35 and the order of the Deputy Collector dated 05.03.1987, a copy of which is produced at Annexure-G, page No.34A.

(2.) THE facts of the case are as set out in paras-2 to 6 of the petition. THE same are reproduced for ready perusal:-

(3.) THE Mamlatdar again started inquiry under section 32G of the Act and he by his order dated 18-9-87 held that the opponent is not the tenant of the land. THEreafter, again the proceedings were initiated in the year 1981 under sec.32G of the Act and the Mamlatdar by his judgment and order dated 16-8-81 held that the opponent is not the tenant of the suit land. THE said decision of the Mamlatdar was revised by the Deputy Collector while exercising suo motu jurisdiction under section 76A of the Act and he by his order dated 14-6-82 remanded the matter back to the Mamlatdar.