ASLAM FARIDBHAI GHASLETWALA Vs. STATE OF GUJARAT

JUDGEMENT

(1.) THE appellants ? original writ petitioners, by way of this Appeal under clause 15 of the Letters Patent, seek to challenge the judgment and order dated 16th February 2010 passed by the learned Single Judge in Special Civil Application No.1429/2010, whereby the learned Single Judge dismissed the petition, holding that the appellants have no locus to challenge the order passed by the Gujarat Revenue Tribunal.

(2.) THE facts relevant for the purpose of deciding this Appeal can be summarised as under:- THE appellants ? original writ petitioners purchased the land in question bearing Survey No.242 paiki admeasuring 2416 sq.yards situated in the sim of Jamalpur from its erstwhile owner Yakubbhai Noormohammadbhai Ghasletwala on 15th February 2008 by a registered sale deed.

(3.) BEING aggrieved by the orders of the Mamlatdar and the Deputy Collector, the said Yakubbhai preferred Revision Application No.688/1991 before the Gujarat Revenue Tribunal, Ahmedabad under Section 76 of the Act. The Tribunal, vide order dated 23rd March 2001, confirmed both the orders of the respondent nos.2 and 3 and rejected the Revision Application. Record reveals that Yakubbhai preferred Review Application being TEN C.A. No.18/2001 before the Tribunal, which also came to be rejected vide order dated 25th October 2002.