PATEL RAMESHBHAI RAMABHAI Vs. STATE OF GUJARAT

JUDGEMENT

(1.) MR. R. A. Patel, advocate for petitioner, made request for leave to amend. Granted. Accordingly, para - 1 of petition is amended.

(2.) THE petitioners have preferred present petition against the order passed by the mamlatdar - ALT being order dated 26. 11. 1990 and order dated 8. 9. 1992 passed by the Deputy Collector as well as order dated 13. 2. 1997 passed by the Gujarat revenue Tribunal. The petitioners have also challenged order dated 22. 4. 1997 passed by the Gujarat Revenue Tribunal in review application preferred by the petitioners against the earlier order dated 13. 2. 1997.

(3.) THE only ground, on which the petitioners have preferred present petition against the aforesaid orders is that the action initiated by the respondents against the action of petitioner No. 2 of family arrangement, was initiated after inordinate delay of almost 9 years and, therefore, the said action and subsequent actions are hit by the vice of delay and, therefore, are unsustainable.