KANTIBHAI KHUSHALBHAI PATEL Vs. DHULIBEN BHIKHABHAI

JUDGEMENT

(1.) The present petition is filed by one Kantibhai Khushalbhai Patel against Dhuliben Bhikhabhai, who expired during the pendency of the petition and by Court order dated 20.07.2012 in Civil Application No.7859 of 2012, heirs and legal representatives were impleaded. The present petition is filed praying that:

(2.) Learned advocate Mr.A.J. Patel appearing for the petitioner invited attention of the Court to the facts of the case which are set out in paras, 2 to 9, which are reproduced hereunder for ready perusal:

(3.) Learned advocate Mr.A.J. Patel appearing for the petitioner submitted that the Gujarat Revenue Tribunal, Ahmedabad in Revision Application No. TEN.B.A.174 of 1992 was pleased to dismiss the Revision Application and uphold the impugned order passed by the Deputy Collector in Appeal No.488 of 1990 dated 13.01.1992. Learned advocate Mr.Patel submitted that in light of the judgement of the Hon'ble the Apex Court in the matter of A.A. Shirdone, etc. Vs. Saheb H. Tajbhokhari, 1985 AIR(SC) 836 wherein the Hon'ble the Apex Court was pleased to hold as under: