GADHVI SALAKDAN GOPALDAN Vs. GUJARAT REVENUE TRIBUNAL

JUDGEMENT

(1.) Heard Mr.Rathod, learned advocate for the petitioner and Mr.Patel, learned AGP for the respondents.

(2.) In Present Petition, The Petitioner Has prayed, inter alia, that:

(3.) So far as factual background is concerned, it has emerged from the record and from the submissions by learned advocate for the petitioner and learned AGP that: