THAKOR KIRITJI CHHAGANJI Vs. STATE OF GUJARAT

JUDGEMENT

(1.) By this application under Article 227 of the Constitution of India, the applicant calls in question the legality and validity of the order dated 7th July 2015 passed by the Gujarat Revenue Tribunal, by which the Tribunal allowed the revision application filed by the respondent nos.4 and 5 herein, thereby quashing and setting aside the order dated 1st June 2012 passed by the Deputy Collector, Palanpur, in Tenancy Appeal No.4 of 2011.

(2.) The facts of this case may be summarised as under :

(3.) The dispute pertains to a land bearing Survey No.120/1/p situated at village Chandisar, Taluka Palanpur, District Banaskantha. The original owner of this parcel of land was one Ramsungji. Ramsungji had three children - (i) Ranchhodji, (ii) Kaluji, and (iii) Ranguba. At this stage, let me quote the family pedigree :