(1.) IN this appeal, the challenge is to the judgment and order passed by learned Single Judge dated 28.7.2011 in SCA No. 7142 of 2011, whereby the learned Single Judge having found no merit in the petition, 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 11.11.2009 in Revision Application No. TEN/BA/904/93.