STATE OF GUJARAT Vs. MINAKSHIBEN

JUDGEMENT

(1.) RULE. Learned Advocate Mr. Mehul Sharad Shah waives service of rule on behalf of the respondent.

(2.) This petition is filed by the State invoking Articles ?226 and 227 of the Constitution of India challenging the judgment and order dtd. 22 ?05 ? 2017 passed by the Gujarat Revenue Tribunal in Revision No. TEN/BA/394/15.

(3.) The question raised is pertaining to issuance of certificate of an agriculturist to the respondent in her capacity as widow of Ex ?Army Personnel.