AMJADALI GAZANFARALI BUKHARI Vs. SPECIAL SECRETARY

JUDGEMENT

(1.) AS common question of law and facts arise in all these group of petitions and common order passed by the learned Special Secretary (Appeals), Revenue Department , State of Gujarat is challenged in these group of petitions, they were being disposed of by this common judgment and order.

(2.) IN all these petitions, the respective petitioners have prayed for an appropriate writ, direction and/or order quashing and setting aside the order passed by the Special Secretary (Appeals), Revenue Department , State of Gujarat dated 13 -10 -2006 passed in Revision Application Nos.2 of 1979 to 4 of 1979 by which the applications submitted by the applicants, the petitioners herein for joining as party to the said proceedings as third party have been dismissed.

(3.) IT is required to be noted that the order passed by the Special Secretary dated 13 -10 -2006 has been challenged by the respective petitioners on 17 -4 -2007 i.e. almost after a period of six months. It is also required to be noted that after the impugned order was passed by the Special Secretary in rejecting the applications of the present petitioners for joining them as party to the said revision application as third party, the main Revision Application Nos. 2 of 1979 to 4 of 1979 came to be finally disposed of by the revisional authority by judgment and order dated 14th March 2007. Under the circumstances, on final disposal of the Revision Application Nos.2 of 1979 to 4 of 1979, the petitioners could not have challenged the order passed by the Special Secretary rejecting their applications for joining party.