DALWADI TRIKAMBHAI TALSIBHAI Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Feeling aggrieved and dissatisfied with the impugned judgment and order dated 04.10.2007 passed by the learned Single Judge in Special Civil Application No.6121/1995 by which the learned Single Judge has allowed the said Special Civil Application preferred by the original respondent No.3 and has quashed and set aside the order dated 18.04.1994 passed by in TEN/BA/227/93, the original respondent No.3 - original revisionist before the learned Gujarat Revenue Tribunal (hereinafter referred to as "Tribunal") has preferred the present Letters Patent Appeal under Clause 15 of the Letters Patent.

(2.) At the outset it is required to be noted that earlier vide order dated 15.06.2012, the Division Bench of this Court dismissed the present Letters Patent Appeal as not maintainable. However, thereafter, pursuant to the order passed by the Hon'ble Supreme Court, the Letters Patent Appeal is restored to file and thereafter the same is notified on Board for admission hearing.

(3.) The facts leading to the present Letters Patent Appeal in nutshell are as under: