SUKETU CO Vs. STATE OF GUJARAT

JUDGEMENT

(1.) This Application has been preferred by the applicant - original respondent No.6 in Special Civil Application No.21505 of 2016, under the provisions of Article 226(3) of the Constitution of India, for the vacation of the exparte ad-interim relief granted by this Court in favour of opponent No.6 - original petitioner, vide the order dated 26.12.2016, passed in the petition.

(2.) Heard Mr. Y.H. Motiramani, learned advocate for the applicant (original respondent No.6), Ms. Trusha Patel, learned advocate for opponent No.6 (original petitioner) and Mr. Vishrut Jani, learned Assistant Government Pleader for opponents Nos.1 and 2.

(3.) It is submitted by learned counsel for the applicant that the original petitioner has challenged the order dated 17.11.2016, passed by the Gujarat Revenue Tribunal ("the Tribunal") upon the application raising preliminary objections, preferred by the original petitioner, against the maintainability of the revision application pending before the Tribunal. It is submitted that the present applicant has purchased the land in question vide a Sale Deed in the year 1997, and has been impleaded as a party respondent in the previous round of litigation before this Court, being Special Civil Application No.8538/1997.