ROSHANBEN BHIKHANKHAN-DECD. Vs. GUJARAT REVENUE TRIBUNAL

JUDGEMENT

(1.) Heard learned advocate Mr. S.P.Majmudar for the appellants and learned Assistant Government Pleader Mr. Sahil Trivedi for the respondent State and its authorities.

(2.) What is sought to be challenged in this Letters Patent Appeal is the order dated 29.3.2016 passed by the learned Single Judge in Special Civil Application No.503 of 2016 dismissing the said Special Civil Application.

(3.) Noticing the relevant facts, the petitioners happened to be the heirs of the original owner of the land bearing Survey No.270 at village Kumbhasan, Taluka: Palanpur, District: Banaskantha. It appears that the proceedings were started by the Mamlatdar & Agricultural Lands Tribunal under Section 32(1)(b) of the Bombay Tenancy and Agricultural Lands Act, 1948 by initiating the Ganot Case No.173 of 1975. It was held in the said proceedings that the persons who were cultivating the land were entitled to purchase the land in the capacity of the tenants of the land. The order in that regard was passed on 23.1.1978 by the Mamlatdar.