SULEMANBHAI JIJIBHAI Vs. ISA ADMAL

JUDGEMENT

(1.) This petition under Article 227 of the Constitution is directed against the order of the Gujarat Revenue Tribunal hereinafter referred to as the Tribunal passed on 5th June 1962.

(2.) The short facts which have given rise to this petition are as under :-

(3.) Mr. Gandhi made the following submissions at the time of hearing :-