BHIKHABHAI DAHYABHAI THAKOR Vs. BARAIYA SHANABHAI SHAMBHABHAI

JUDGEMENT

(1.) BY way of this petition under Articles 226 & 227 of the Constitution of India, the petitioners have prayed for an appropriate writ, direction and order quashing and setting aside the impugned judgment and order dated 23.2.2010 passed by the learned Gujarat Revenue Tribunal passed in Revision Application No. TEN.BA 245 of 2006 as well as order dated 14.12.2010 passed by the Gujarat Revenue Tribunal in Review Application No.TEN.CA 16 of 2010.

(2.) HAVING heard Shri Trilok Patel, learned advocate for the petitioners and Shri Mithani, learned advocate for the private respondent, it appears and it is not in dispute that the main grievance of the petitioners is the direction issued by the Gujarat Revenue Tribunal issued while disposed of the aforesaid Revision Application No. TEN.BA 245 of 2006, by which till the appropriate decision is taken by the Mamlatdar and ALT on remand, the petitioners are directed to return / hand over the possession of the disputed land to the private respondent.