UPENDRASINHJI VIJAYSINHJI Vs. STATE OF GUJARAT

JUDGEMENT

(1.) BY way of this petition under Article 227 of the Constitution of India the petitioner has prayed for an appropriate writ, order or direction quashing and setting aside the impugned judgment and order passed by the learned Gujarat Revenue Tribunal dated 11/02/1992 in Revision Application TEN/BR 39/1989 by which the learned Gujarat Revenue Tribunal has dismissed the Revision Application confirming the order passed by the authorities below dated 31/05/1989 passed by the Deputy Collector as well as the order dated 30/09/1988 passed by the Mamlatdar and ALT under the provisions of the Gujarat Agricultural Lands Ceiling Act, 1960.

(2.) IT is not in dispute that as such there are concurrent findings of fact given by both the authorities below, which are on appreciation of evidence.