ARJANBHAI MALJIBHAI DESAI Vs. STERLING ENGINEERS

JUDGEMENT

(1.) ' By way of this petition, the petitioner has challenged the order dtd. 13/8/2015 passed by the Gujarat Revenue Tribunal (for short, 'the Tribunal') rejecting the Restoration Application No.TEN/MISC. Application No./2/13 filed by the petitioner for being joined as party respondent in Revision Application No.TEN/BA/471/05 filed by respondent No.1, which was abated by the Tribunal vide order dtd. 4/10/2012.

(2.) Heard Mr. Ashok Purohit, learned advocate for the petitioners and Mr. Krutik Parikh, learned AGP for the respondent No.14.

(3.) It is the case the petitioner that the land bearing survey No.1505 of Village Oganaj, Taluka Dascroi, District Ahmedabad originally belong to respondent No.2 - Ranchodji Amraji, who executed a registered will vide registration No.4538 in favour of the petitioner on 22/9/1994. That Ranchodji Amraji died on 9/11/1995 and the petitioner claims that by virtue of the aforesaid will dtd. 22/9/1994, the petitioner has become the owner of the land in question.