SAMATBHAI PUNABHAI JHALANDRA Vs. MAMLATDAR

JUDGEMENT

(1.) Rule. Mr.Chhaya, learned AGP waives service of notice of Rule for the respondents. With the consent of the learned Advocates for both the sides, the matter is finally heard today.

(2.) The question which arises for the consideration of this Court in the present petition is as to whether the Gujarat Revenue Tribunal has the jurisdiction under the Bombay Revenue Tribunal Act to entertain the appeal against the order passed by the Collector or his delegatee under Section 39A of the Bombay Land Revenue Code or not.

(3.) I have heard Mr.Sejpal, learned Counsel for the petitioner and Mr.Chhaya, learned AGP for the State Authorities.