DADUBHAI NAJBHAI KACHAR Vs. STATE OF GUJARAT

JUDGEMENT

(1.) THE petitioner, who happened to be the applicant in Revision Application No.TEN.B.A.915/81 in the Gujarat Revenue Tribunal, has approached this Court by way of this petition invoking Article 226 and 227 of the Constitution of India with following prayers.

(2.) THE facts leading to filing this petition as could be gathered from the memo of the petition and orders, deserve to be setout as under in order to appreciate the real controversy and framing of challenge so as to invoke Articles 226 and 227 of Constitution of India.

(3.) LEARNED advocate for the petitioner has submitted that the Court has previously passed orders in the matters and therefore, this petition be also remanded by quashing the impugned orders. However, the learned advocate for the petitioner could not pointout any similarity in facts between the facts of those petitions wherein the orders are passed and the facts of this petition, as to how they are similar so as to persuade this Court to pass order on the same lines.