AMRUTLAL CHUNILAL GANDHI Vs. MOHANBHAI BHAGABHAI CHAUHAN

JUDGEMENT

(1.) BY way of this petition under Article 227 of the Constitution of India, the petitioners have prayed for an appropriate writ, direction or order quashing and setting aside the impugned judgment and order dated 16.03.2001 passed by the Gujarat Revenue Tribunal in Revision Application No.TEN/BS/201/93 by which the Gujarat Revenue Tribunal has dismissed the said revision application preferred by the petitioners herein confirming the orders passed by both the authorities below.

(2.) FACTS leading to the present petition in nutshell are as under:

(3.) HEARD Shri A.J. Patel, learned advocate appearing on behalf of the petitioners and considered the impugned judgment and order passed by the Gujarat Revenue Tribunal passed in revision application as well as the orders passed by the Mamlatdar & ALT, Vansda declaring the respondent as tenant under section 70(b) of the Act as well as the order passed by the Deputy Collector confirming the order passed by the Mamlatdar & ALT declaring the respondent as tenant.