KOKTA GOPALAK SAHAKARI MANDALI Vs. STATE OF GUJARAT

JUDGEMENT

(1.) By way of these petitions, the petitioner has challenged the order dtd. 15/5/2015 passed by the Gujarat Revenue Tribunal in Revision Application No. TEN/BA/57/2003 and Revision Application No.TEN/BA/151/2004.

(2.) Since, facts of both these petitions are same, they have been heard together and would be disposed of by this common order.

(3.) Heard learned Senior Advocate Mr. B. S. Patel for learned advocate Mr. Hiren Modi for the petitioner and learned AGP Mr. Nikunj Kanara for the respondent - State. Despite the service of notice, private respondents (Original land lords) have not remained present.