STATE OF GUJARAT Vs. GUJARAT REVENUE TRIBUNAL

JUDGEMENT

(1.) In this petition, the State Government has challenged the order dated 12.8.1992 passed by the respondent No.1 ? Gujarat Revenue Tribunal in revision application No.TEN.B.S.184 of 1989 whereby, the respondent ? Tribunal allowed the revision application preferred by respondent No.2 and set aside the order passed by the Deputy Collector and restored the order passed by the Mamlatdar and ALT.

(2.) The facts giving rise to this petition are as follows: -

(3.) Heard Ms. Trusha Patel, learned AGP for the petitioner State and Mr. Medipally, learned Advocate for respondent No.2 (legal heir of deceased Gulam Mahmud Rasul).