ROHITBHAI CHINUBHAI MEHTA Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Special Civil Application No. 13040 of 2009 has been filed by the petitioners under Articles 14, 226 and 300A of the Constitution of India as well as under the provision of the Bombay Tenancy & Agricultural Lands Act, 1948 for the prayers as prayed for inter alia that appropriate writ, order or direction may be issued quashing and setting aside the impugned order passed by the Hon'ble Gujarat Revenue Tribunal dated 08.08.2008 at Annexure-O and also prayed for direction to restrain the respondents from taking any action pursuant to such order of Hon'ble Gujarat Revenue Tribunal at Annexure-O with regard to the land bearing Survey No.847 situated in the sim of Village : Vejalpur on the grounds stated in the memo of petition.

(2.) Special Civil Application No. 10673 of 2009 has been filed by the petitioners (who are subsequent purchasers) under Articles 14, 19(1)(g), 21 and 226 of the Constitution of India as well as under the provision of the Bombay Tenancy & Agricultural Lands Act, 1948 for the prayers as prayed for inter alia that appropriate writ, order or direction may be issued quashing and setting aside the order passed in Revision Application No.TEN/BA No.99/2005 dated 08.08.2008 and also the order passed in Review Application No.4/2009 by the Hon'ble Gujarat Revenue Tribunal dated 11.09.2009 and also prayed for stay against the execution of the order on the grounds stated in the memo of petition.

(3.) The facts of the case briefly summarized are as follows :-