BHUDARBHAI AMTHABHAI Vs. GUJARAT REVENUE TRIBUNAL

JUDGEMENT

(1.) This petition under Article 226 of the Constitution of India is filed for the following reliefs :

(2.) Learned advocate further submits that as the petitioner has raised preliminary contention with regard to the maintainability, the petitioner apprehends that such contention may not be regarded by the Tribunal.

(3.) The court is of the view that the contention of maintainability and other objections which the petitioner apprehends that may not be considered by the GRT while taking up the main Revision Application, the same is unfounded. Obviously, all the contentions of law and facts raised by the petitioner will have to be addressed by the Revenue Tribunal.