(1.) Heard learned Advocate Mr. Hriday C. Buch with learned Advocate Ms. Himani Kini on behalf of the petitioners, learned Assistant Government Pleader Mr. Nikunj Kanara on behalf of respondent- State, learned Advocate Mr A.S. Vakil with learned Advocate Mr. D.M Shah on behalf of respondents No. 5.1 to 5.4 and learned Advocate Mr. J.K. Shah who had been requested to assist the Court as an Amicus Curiae.
(2.) By way of present petition the petitioners have challenged an order dtd. 4/1/2017 passed by the Gujarat Revenue Tribunal (hereinafter to be referred as 'GRT') in Revision Application No. TEN/BA/313/2015, more particularly whereby the GRT has declared the original petitioners as not being tenants qua land bearing Survey No. 1025 - Block No. 730 situated at Village: Bil, Taluka, District: Vadodara. Consequently the GRT had set aside the orders dtd. 3/9/2015 by the Deputy Collector ( Land Reforms & Appeal), Vadodara in Tenancy Appeal No. 50 of 2013 as well as order dtd. 28/2/2013 passed by the Mamlatdar and Agriculture Land Tribunal ( hereinafter to be referred to as 'ALT' ) in Tenancy Case No. 6463 of 1991- New Number Remand Case No. 50 of 2012 insofar as the land in question is concerned more particularly whereby the status of the petitioners as tenants had been upheld.
(3.) Be that as it may the present petition is taken up for final hearing in view of request made by the Hon'ble Supreme Court to decide the present petition as expeditiously as possible preferably within a period of four months from the date of order i.e 20/12/2024. In this regard, it requires to be noted that order of the Hon'ble Supreme Court dtd. 20/12/2024, had been brought to the notice of this Court by the registry vide a note dtd. 2/1/2025 and whereas none of the parties had brought the said order or earlier order of the Hon'ble Supreme Court dtd. 30/3/2022 to the notice of this Court anytime prior to the note of the Registry.