RAMANBHAI BHAGUBHAI - THRO POANITINBHAI MANGUBHAI PATEL Vs. HEIRS OF LATE BHIKHABHAI KHUSHALBHAI SHANTABEN, DAUGHTER OF

JUDGEMENT

(1.) By way of present petition under Articles 226 and 227 of the Constitution of India, the petitioners have prayed for issuance of appropriate writ, order or direction for quashing and setting aside the impugned order dated 09.01.2012 passed by the Gujarat Revenue Tribunal in Revision Application No.TEN.BS.95 of 2011 at Annexure-C and the order of the Deputy Collector dated 02.11.2011 passed in Tenancy Appeal No.1 of 2011 at Annexure-B and consequently by confirming the order passed by the Mamlatdar and ALT dated 14.04.1976 passed under Section 32G of the Tenancy Act at Annexure-A and also the certificate issued by the Mamlatdar and ALT under Section 32M of the Tenancy Act dated 14.06.1976 at Annexure-A.

(2.) Brief facts of the present petition are as under:

(3.) Heard learned senior advocate Mr.Shalin Mehta appearing for learned advocate Mr.J.M. Patel for the petitioners, learned senior advocate Mr.S.N. Shelat appearing for learned advocate Mr.N.M. Kapadia for the private respondents and learned AGP Mr.J.K. Shah appearing for the respondent Nos. 3 to 5.