SAVABHAI RAVATBHAI KOLI Vs. STATE OF GUJARAT

JUDGEMENT

(1.) By way of this petition under Articles 226 and 227 of the Constitution of India, the petitioners have called in question the legality and validity of order dated 12 th March, 2008 as well as order dated 26 th November, 2001 passed by Gujarat Revenue Tribunal.

(2.) The short facts giving rise to the present petition can be stated as under.

(3.) Being aggrieved by and dissatisfied with the aforesaid, petitioners have approached this Court by way of present petition under Articles 226 and 227 of the Constitution of India.