CHANDRAKANT SHIVABHAI PATEL Vs. GUJARAT REVENUE TRIBUNAL

JUDGEMENT

(1.) Rule. Learned Assistant Government Pleader Mr. Jay Trivedi as well as learned advocate Mr. Tattvam K. Patel waives service of rule on behalf of respective respondents.

(2.) By way of this petition, the petitioners have prayed for quashing and setting aside the order dtd. 4/9/2015 passed by the Gujarat Revenue Tribunal in Revision Application No.TEN/BA/819/1996 qua the observations declaring the respondent No.4 as tenant of the land in question and have further prayed for quashing and setting aside the order dtd. 30/7/1996 passed by the Deputy Collector (Land Reforms) in Tenancy Appeal No.636 of 1994 as well as the order dtd. 7/9/1994 passed by the Mamlatdar, Nadiad in Tenancy Case No.190 of 1994 qua the observations holding that there are breach of conditions of provisions of Sec. 32P(7)(8) of the Gujarat Tenancy & Agricultural Lands Act (hereinafter referred to as 'the Tenancy Act'). The petitioners have further prayed for quashing and setting aside the order dtd. 26/11/2015 passed by the Mamlatdar & ALT.

(3.) With the consent of parties, the matter was heard finally on 29/11/2023. Thereafter, due to paucity of time, the judgment could not be dictated and the matter was adjourned to 30/11/2023 and thereafter to today i.e. 4/12/2023. When the matter was heard, submissions made by learned advocates were considered. However, at the time of dictating the judgment, the Court found some factual discrepancies in the pleadings and hence, learned advocate Mr. Vimal Purohit appearing for the petitioner has submitted brief synopsis stating correct facts of the case today and hence, the same is taken on record.