CHMAR KALABHAI JETHABHAI Vs. STATE OF GUJARAT

JUDGEMENT

(1.) WE have heard Mr. Hardik C. Rawal, learned advocate appearing for the appellants.

(2.) BY way of the present Letters Patent Appeal, the appellants -original petitioners have challenged the judgment dated 24.07.2014 passed by the learned Single Judge in Special Civil Application No. 13114 of 2011, whereby the learned Single Judge was pleased to dismiss the writ petition.

(3.) IN the writ petition, the appellants -original petitioners have challenged the order of the Gujarat Revenue Tribunal in Revision Application No. TEN. B.A. 1/2002 and order passed by the Collector, Gandhinagar in Revision Case No. 58 of 2000 and the order passed by the Mamlatdar and ALT, Kalol in Tenancy Case No. 11/1996.