CHHITABHAI JESANGBHAI PARMAR Vs. JESHBHAI CHHAGANBHAI PATEL

JUDGEMENT

(1.) BY this petition under Article -227 of the Constitution of India, the petitioner claiming to be a tenant under the provisions of the Bombay Tenancy and Agricultural Lands Act, 1948 (for short "The Act") seeks to challenge the order dated 18/3/1994 passed by the Gujarat Revenue Tribunal in Revision Application No.TEN.B.A.709/88 thereby confirming the order passed by the Assistant Collector, Vadodara dated 24/6/1988 in Tenancy Appeal No.1/1987 and the order dated 23/3/1987 passed by the Mamlatdar and ALT. Vadodara in Tenancy Case No.5364/1984.

(2.) THE case made -out by the petitioner in this petition may be summarized as under :

(3.) ON the other hand Mr. B.S.Patel, the learned counsel appearing for the respondents opposed this petition and submitted that the Tribunal committed no error in rejecting the Revision Application filed by the petitioner herein, not to speak of any error of law warranting any interference at the end of this Court in exercise of supervisory jurisdiction under Article - 227 of the Constitution of India.