STATE OF GUJARAT Vs. THAKOR RAVJI MOTJI

JUDGEMENT

(1.) THE petitioner-State, being aggrieved by the order passed by the Gujarat Revenue Tribunal in Revision Application No. TEN.B.A-109 of 2001, has preferred this petition with the following prayers:

(2.) IT appears from the record that the sale transaction in question took place in the year 1984 and the mutation entry was made in the very same year which was certified. After long gap of nearly 13 years, the Mamlatdar made an inquiry and thereafter, the Deputy Collector suo-motu took the matter in revision and confirmed such order of the Mamlatdar. The District Deputy Collector, Palanpur after 2 years and 3 months preferred a revision and when the matter came up for hearing before the Tribunal, on the ground of delay, it choose not to entertain the same and dismissed the revision at the stage of preliminary hearing itself.

(3.) LEARNED advocate Mr. Barot appearing for the respondent nos. 6 and 7 has strongly objected to grant of this petition on the ground that there is nothing to interfere in the order of the revisional authority. He contended that the Tribunal has rightly taken a note of the fact that there was no application for condonation of delay of more than 2 years. He also further contended that there was nothing to indicate that such delay had been explained by the petitioner- State. The Courts have become stricter whenever the issue of explaining administrative reasons in the matter of condonation of delay arises.