NARESHBHAI MOHANBHAI DHANANI Vs. GUJARAT REVENUE TRIBUNAL

JUDGEMENT

(1.) This is a writ-application under Article 226 of the Constitution of India challenging the order dtd. 8/1/2019 passed by the respondent No.1 in Appeal No.AS/06 of 2017 wherein the writ-applicant has challenged the orders dtd. 24/8/2017, 11/10/2017 and 13/10/2017 seeking interim protection which came to be rejected by the respondent No.1. The impugned order dtd. 8/1/2019 reads thus :-

(2.) The brief facts germane for adjudication of the present writ-application are stated thus :-

(3.) Mr. Harshadray A. Dave, the learned advocate appearing for the writ-applicant submitted that the respondent No.1 overlooked the fact that the respondent No.2 had exceeded its jurisdiction while passing the order extending the time, in view of the fact that the respondent No.2 did not possess the power to review or modify or extend the time limit therein.