CHHABILDAS KESHAVLAL PARMAR Vs. STATE OF GUJARAT

JUDGEMENT

(1.) This petition under Article 226 of the Constitution of India has been preferred with the following prayers :

(2.) As can be seen from the above prayers, the petitioner has challenged the order dated 17.04.2015, passed by the Gujarat Revenue Tribunal (GRT) ('the Tribunal' for short), which is an order, whereby, respondent No.5, who had approached the Tribunal as a third party, was permitted to be joined as opponent No. 3 in the proceedings of Revision Application No. BA/23/2007 filed by the petitioner herein, against the order of the Deputy Collector, upholding the order of the Mamlatdar dated 29.11.2006, directing the vesting of the land in the State Government pursuant to proceedings under Section 84(C) of the Gujarat Tenancy and Agricultural Lands Act (hereinafter referred to as the "Act").

(3.) As a part of the very prayer, the order dated 29.03.2016 has been challenged by the petitioner, whereby the order of statusquo earlier granted by the Tribunal, has been vacated. It is the case of the petitioner that the Tribunal ought to have joined respondent No. 5 in the proceedings of the revision application and ought to have vacated the order of status quo.