REVANDAS RANCHHODBHAI RATHOD Vs. JYOTIBEN

JUDGEMENT

(1.) The appellant - original petitioner seeks to challenge the judgment and order dated 03.12.2009 passed by learned Single Judge in Special Civil Application No.13578 of 2008, whereby learned Single Judge rejected the writ petition, confirming order passed by Gujarat Revenue Tribunal dated 11.07.2006 in review.

(2.) Brief facts relevant for the purpose of deciding this appeal can be summarize as under : -

(3.) It deserves to be noted that in the same writ petition, the appellant has also challenged two other orders dated 23.11.2007 and 04.06.2008, passed in the two applications, preferred by the appellant. In any case, the appellant could not have challenged these two orders in one writ petition, however, be that as it may as we are not going to this issue for the present.