LALLUBHAI MORARJIBHAI PATEL Vs. DEPUTY COLLECTOR

JUDGEMENT

(1.) THE petitioner has questioned the judgment and order passed by the Gujarat Revenue Tribunal on 24.4.92 in Revision Application No. TFN. B. S.166/88 whereby the revision preferred before the Tribunal came to be allowed and the case is remanded to the Mamlatdar and ALT (Ceiling). Navsari for properly considering the holding of the applicant-petitioner, by filing this petition under Art. 226/227 of the Constitutioin of India.

(2.) AFTER having examined the facts and circumstances and hearing the learned counsel appearing for the parties, this Court is not inclined to entertain special, extraordinary, plenary, equitable writ jurisdiction under Art. 226/227 of the Constitution against the impugned order of remand. Therefore, this petition is required to be rejected. Accordingly, it is rejected. Rule discharged. Interim relief shall stand vacated.