SANTABEN MANEKBHAI RESHAMWALA Vs. BHARAT FAKIRBHAI PATEL

JUDGEMENT

(1.) THESE two petitions have been heard together, as they involved inter connected question of law and facts in respect of the same subject matter i.e. land bearing Survey No.248 of Moje: Village Sultanabad, Taluka Choriyasi, District: Surat, hence they were heard together and are being disposed of by this common judgment and order.

(2.) THE petitioner of Special Civil Application No. 10350 of 2008 is the respondent No. 3 in Special Civil Application No. 2097 of 2009 and the original petitioner of Special Civil Application No. 2097 of 2009 happened to be the respondent No. 1 in Special Civil Application No. 10350 of 2008 and in both the petitions, by way of petitions under Article 226 of the Constitution of India, the petitioners have challenged the judgment and order dated 11.07.2008 passed by the Gujarat Revenue Tribunal, Ahmedabad in Revision Application No. TEN.BS.176/2006. As the impugned order in both these petitions is same, both the Special Civil Applications were heard together and are being disposed of by this common judgment and order.

(3.) FACTS leading to filing of Special Civil Application No.10350 of 2008 deserve to be set out as under: