JASIBEN HARIBHAI PATEL Vs. NARANBHAI KIKABHAI NAGAR GARASIA

JUDGEMENT

(1.) Leave to add Secretary, Legal Department and Secretary, Revenue Department, State of Gujarat as party respondents.

(2.) What is challenged in the present Special Civil Application si the order dated 16th April 2004 passed by the Gujarat Revenue Tribunal in Revision Application No. TEN.BS.124/1995 in setting aside the order passed by the Deputy Collector, Valsad dated 20th April 1995 in Tenancy Appeal No. 110 of 1993 after a period of 9 years of filing the Revision Application. In the present Special Civil Application, the petitioner has also prayed for other reliefs, however, mainly the petitioner has challenged the aforesaid interim order which has been passed after a period of 9 years.

(3.) This Court [Coram: A.R. Dave, J.], while issuing the notice in the present Special Civil Application, passed the following order dated 23rd April, 2004;