KALABHAI SOMABHAI MAGANBHAI PATEL Vs. GUJARAT REVENUE TRIBUNAL

JUDGEMENT

(1.) The short issue involved in this petition is that the Gujarat Revenue Tribunal vide order dtd. 31/8/2021 passed in Revision Application No.TEN / BA / 328 of 2013 condoning the delay of 13 years in preferring Revision Application without assigning any reason.

(2.) With the consent of the parties, the matter is taken up for final hearing today. Hence, Rule. Learned advocate Mr.Vimal Purohit waives service of notice of Rule on behalf of Respondent No.6 and learned Assistant Government Pleader Mr.Akash Chhaya waives service of notice of Rule on behalf of State Authorities.

(3.) The brief facts leading to the filing of the present petition are stated as under: