NITA Vs. GUJARAT REVENUE TRIBUNAL

JUDGEMENT

(1.) The present Special Civil Application is filed praying for the following reliefs:-

(2.) It is submitted by learned advocate Mr.N.V.Gandhi appearing on behalf of the petitioner that the learned Gujarat Revenue Tribunal (GRT) has refused the application for stay pending the Revision Application. It is submitted that by the order dtd. 20/7/2022, the Deputy Collector, Vadodara remanded back the Tenancy Case No.108 of 2014 to the Mamlatdar and Krushi Panch, Waghodia to be decided afresh. It was further directed that no third party rights shall be created pending the Remand proceeding. He submits that the Deputy Collector (Land Reforms & Appeals) has suo moto exercised powers under Sec. 76A of the Tenancy Act, which is contrary to the law and without jurisdiction.

(3.) Learned Assistant Government Pleader Mr.Jayneel Parikh appearing for the respondent State submits that since the proceedings are pending before the GRT for adjudication on merits, he has no objection if the Revision petition is taken up for hearing and decided within a stipulated time by the learned GRT. He submits that at the present stage that the impugned order may not be interfered and the matter may be heard since the issue of jurisdiction is required to be adjudicated.