RANCHHODBHAI BHIKHABHAI PATEL Vs. STATE OF GUJARAT

JUDGEMENT

(1.) By way of the present appeal under Clause 15 of the Letters Patent, the appellants - original petitioners have challenged an order dtd. 16/12/2021 passed by learned Single Judge in Special Civil Application No.15467 of 2021.

(2.) The case put forward by the appellants - original petitioners, is as under: That one Ranchhodbhai Bhikhabhai Patel, ancestor of the appellants, was tenant of the land in question, which was in name of Bhalabhai Mathurbhai, in the capacity of 'administrator of Ramji Mandir', in the year 1962.

(3.) Mr.N.V.Gandhi, learned advocate appearing for the appellants- original petitioners would submit that the authority ought not to have entertained the revision application filed by some of the respondents since the present petitioners were not joined as parties in said revision application. He would further submit that since ancestor of the appellants was cultivating the land, which was in the name of 'Ramji Mandir', they had tenancy rights and therefore, this appeal may be allowed.