NARANBHAI KHUSHALDAS PATEL Vs. RANCHHODBHAI MAFABHAI PATEL

JUDGEMENT

(1.) Rule. Shri Dave, learned AGP waives service of notice of Rule on behalf of respondent nos. 2 to 4. With the consent of the learned advocates for the respective parties and in the facts and circumstances of the case, matter is taken up for final hearing today.

(2.) By way of this petition under Article 227 of the Constitution of India, the petitioners-subsequent purchasers of the land in question have prayed for an appropriate writ, direction and order quashing and setting aside the impugned judgment and order dated 17.12.2008 passed by the Gujarat Revenue Tribunal in Revision Application No.TEN.BA. 309 of 1998 as well as the order dated 19.3.1998 passed by the Deputy Collector (Land Reforms), Ahmedabad passed in Tenancy Revision Case No.06 of 1998 and consequently to restore the order dated 3.1.1998 passed by the Mamlatdar and ALT in Tenancy Case No.118 of 1997.

(3.) That the disputed land in question was a new tenure restricted land. That the original land owner approached the Mamlatdar and ALT to remove the restriction as new tenure and convert it into old tenure, under Section 70 (o) of the Bombay Tenancy Act, which was registered as Tenancy Case No. 118 of 1997 and the Mamlatdar and ALT by an order dated 3.1.1998 removed the restriction imposed on the land in question. That, it so happened that immediately on passing the order passed by the Mamlatdar and ALT removing the restriction and even before the order passed by the Mamlatdar and ALT is taken under suo motu revision, petitioners purchased the land in question by registered sale deed dated 27.1.1998. That the Deputy Collector (LR), Ahmedabad took the order passed by the Mamlatdar and ALT dated 3.1.1998 into suo motu revision on 17.3.1998 and by order dated 19.3.1998 quashed and set aside the order passed by the Mamlatdar and ALT dated 3.1.1998 removing the restriction imposed on the land in question meaning thereby restoring the status of the land in question as new tenure restricted land. That being aggrieved and dissatisfied with the order passed by the Deputy Collector (LR), Ahmedabad dated 19.3.1998 passed in Suo Motu Tenancy Revision No. 6 of 1998, respondent no.1 herein-original land owner preferred Revision Application No. 309 of 1998, which came to be dismissed by the Gujarat Revenue Tribunal by impugned judgment and order dated 17.12.2008 confirming the order passed by the Deputy Collector (LR), Ahmedabad dated 19.3.1998 in Tenancy Case No. 6 of 1998. Being aggrieved and dissatisfied with the aforesaid orders passed by the Deputy Collector (LR), Ahmedabad as well as Gujarat Revenue Tribunal, petitioners being purchasers of the land in question have preferred the present Special Civil Application under Article 227 of the Constitution of India.