HEIRS OF DECD. RANCHHODBHAI KHODIDAS PRAJAPITI Vs. HEIR OF DECD. CHUNILAL LALLUBHAI DASHRATH BHULABHAI PATEL

JUDGEMENT

(1.) By this petition under Article 227 of the Constitution of India, the petitioners have challenged the order dtd. 23/1/2023 passed by the Gujarat Revenue Tribunal (for short "the Tribunal") in Revision Application No. AMD/296/22 (for short "the revision application").

(2.) By the impugned order the Tribunal has admitted the Revision Application filed by the Respondent No.1 being aggrieved by the judgment and order dtd. 14/7/2022 passed by the Deputy Collector under Sec. 65 of the Gujarat Land Revenue Code 1879 (for short "the Code").

(3.) The Tribunal on receipt of the revision application filed by Respondent No.1 issued notice dtd. 30/8/2022 calling upon the petitioners for preliminary hearing of the revision application.