KANTABEN JAYANTIBHAI PATEL Vs. STATE OF GUJARAT

JUDGEMENT

(1.) The petitioners-heirs and legal representatives of deceased Jayantibhai Naranbhai Patel, are before this Court praying for a writ of certiorari or any other writ, order or direction quashing and setting aside the impugned judgment and order dated 03.09.2004 passed by the Gujarat Revenue Tribunal in Revision Application No.TEN.B.A.389/96 and order dated 11.05.2005 passed bu the Gujarat Revenue Tribunal in Review Application No. TEN.C.A.15/04. It is also prayed that order dated 26.10.1994 passed by the Deputy Collector in Revision Case No. 380/94 be restored.

(2.) The facts of the case are that the father of the petitioners purchased the land in question in the year 1995 from the predecessor-in-title, without knowing the fact that the Mamlatdar by order dated 20.12.1968 had imposed a condition regarding restricted tenure under Section 32P(2)(8) of the Bombay Tenancy and Agricultural Lands Act, and later on by order of the Deputy Collector the said restriction was quashed and set aside.

(3.) It is thereafter that the State Government filed revision application before Revenue Tribunal being TEN.B.A.389/96, which was allowed, against which, a review application was filed, which was rejected.