REVABEN D/O BHIKHABHAI ZAVERBHAI Vs. CHANDRAKANT SHIVABHAI

JUDGEMENT

(1.) Shri B.B. Nayak, learned counsel for Mr. T.U. Bhatt, learned counsel for the petitioner, Shri A.J.Patel, learned counsel for the respondents no.1, 1.2.1 and 1.2.2, Shri A.Y. Kogje, learned AGP for the respondent no.2.

(2.) By this writ application, the petitioner Revaben, daughter of Bhikhabhai Zaverbhai, seeks to challenge the order passed in revision application no. 841/88 and the review application 4 of 1994, which came to be rejected by the Gujarat Revenue Tribunal.

(3.) The short facts necessary for disposal of the present petition are that the respondent no.1 Somabhai Shivabhai [since deceased] on 17.1.75 made an application to the Mamlatdar under Section 70B of the Bombay Tenancy & Agricultural Lands Act, seeking a declaration that he is a tenant in the property/agricultural land. On 21.3.76, the present petitioner Revaben filed Regular Civil Suit No. 74/76 in the court of the learned Civil Judge [Senior Division] Borsad, seeking a relief that the respondent be restrained from cultivating the land in dispute.