STATE OF GUJARAT Vs. GUJARAT REVENUE TRIBUNAL

JUDGEMENT

(1.) Shri Mihir H. Joshi, learned Additional Advocate General with Shri Dipen A. Desai, learned AGP for the petitioners; none for the respondent no.1; Shri L.N. Medipalli, learned counsel for the respondent no.2.

(2.) The State Government, being aggrieved by the order dated 12.8.92 passed by the learned Member, Gujarat Revenue Tribunal in Revision Application No. TEN.B.S. No. 184/89, is before this Court under Article 227 of the Constitution of India with a submission that the Revenue Tribunal made wrong statements/observations in its order and allowed the revision filed by the respondent no.2. It is the case of the State Government that the Deputy Collector did not record any statements of the parties nor did he look into the additional evidence. His findings were based upon the merits of the matter and he was justified in interfering with the order passed by the learned Mamlatdar cum ALT.

(3.) In the petition, apart from other grounds, Ground "F" reads as under:-