AJITRAY KESHAVLAL JANI Vs. STATE OF GUJARAT

JUDGEMENT

(1.) IN this appeal, appellants challenge the judgment and order dated 28.7.2010 passed by the learned Single Judge in SCA No. 6581 of 2010, whereby the learned Single Judge, having found no merit in the petition, summarily rejected the same.

(2.) THE record reveals that the challenge before the learned Single Judge was to the order passed by Gujarat Revenue Tribunal dated 13.8.2009 in Revision Application No.TEN-BA-140/1993, by which the Tribunal dismissed the Revision Application confirming the order passed by the Deputy Collector (Land Reforms), Gandhinagar dated 19.1.1992 in Tenancy Appeal No. 18/1989.