RAMESHBHAI LAXMANBHAI SAKARIA Vs. GUJARAT REVENUE TRIBUNAL

JUDGEMENT

(1.) By this application under Article 227 of the Constitution of India, the applicant has prayed for the following reliefs;

(2.) Against the concurrent findings recorded by the three authorities, the applicant is here invoking the supervisory jurisdiction of this Court under Article 227 of the Constitution of India. The main issue falling for my consideration is with regard to the locus of the applicant in questioning the legality and validity of the orders passed by the authorities. The respondent No.4 is here before this Court on caveat. A detailed reply has been filed, inter alia, stating as under;

(3.) All the issues raised by the applicant in the petition are taken care of and well explained by the respondent No.4 in his reply. This includes the principal argument of the learned counsel as regards section 21 of the General Clauses Act.