ANANDRAO KHANDERAO Vs. STATE OF GUJARAT

JUDGEMENT

(1.) RULE . Mr.Jaswant K.Shah, learned Assistant Government Pleader, waives service of notice of Rule on behalf of the respondent No.1. Mr.Nachiketa Joshi, learned counsel, waives service of notice of Rule on behalf of the respondent No.2 and Mr.A.S.Parasrampuria, learned counsel, waives service of notice of Rule on behalf of the respondent No.4. In the facts and circumstances of the case and with the consent of the learned counsel for the parties, the matter is heard and finally disposed of, today.

(2.) THIS petition, under Articles 226 and 227 of the Constitution of India, has been filed with a prayer to quash and set aside the order dated 30.9.1993 passed by the Additional Mamlatdar and ALT, Vaghodia, in Tenancy Case No.510 of 1989 (Annexure -G to the petition), order dated 1.8.1995 passed by the Deputy Collector, Dabhoi, in Tenancy Appeal No.29 of 1994 (Annexure -I to the petition) and order dated 20.2.2007 passed by the Gujarat Revenue Tribunal in Revision Application No.TEN.B.A.583 of 1995 (Annexure -M to the petition).

(3.) THE brief facts of the case, emerging from a perusal of the averments made in the petition as well as the documents annexed thereto are, that the land bearing Revenue Survey Nos.68/1 and 68/2 of Village: Rasulabad, Taluka: Vaghodia, District: Baroda, was owned, possessed and cultivated by Shri Mahendrabhai Naranbhai Rao and Shri Mohanbhai Himatbhai Rao, who are the respondents Nos.2 and 3 to the petition.