STATE OF GUJARAT Vs. DEPUTY COLLECTOR PALANPUR

JUDGEMENT

(1.) Leave to delete respondent Nos 1,2 & 3 who did not contest the matter before the tribunal.

(2.) Rule. Mr.Rathod waives service of rule on behalf of original respondent No.4 who was respondent No.1 after deletion of aforesaid respondent Nos 1,2 & 3. With the consent of the parties matter is taken up for final hearing.

(3.) The only question involved in this petition is the delay caused in preferring revision application before the Gujarat Revenue Tribunal by the petitioner herein.