VALIBEN BHIMABHAI CHAVDA Vs. GUJARAT REVENUE TRIBUNAL

JUDGEMENT

(1.) Rule. Learned AGP waives service of notice of rule for and on behalf of the respondent(s)- State.

(2.) Since the short issue is involved in the present writ petition, the matter is taken up for final hearing today.

(3.) The present writ petition is directed against the order dtd. 7/7/2021 passed by the Gujarat Revenue Tribunal (GRT) in delay condonation application in Revision Application No.TEN/AA/33 of 2020.