PURVIBEN SHANKARLAL THAKKAR Vs. STATE OF GUJARAT

JUDGEMENT

(1.) This petition is filed under Articles 226 and 227 of the Constitution of India in which the petitioner has prayed for the following reliefs:

(2.) Learned advocates appearing for the parties jointly requested that this petition be taken up for final disposal at admission stage and therefore this petition is disposed off finally.

(3.) Learned senior advocate Mr.S.I.Nanavaty appearing for the petitioner at the outset submitted that in this petition, the petitioner has challenged the order dated 2.5.2019 passed by Gujarat Revenue Tribunal ('GRT' for short) in revision application no.TEN/BA/194/2018 qua the land bearing new survey no.289 old survey no.227 (218/1, 218/2, 218/3 and 218/4) situated at Lilapur, Taluka Dascroi Ahmedabad. It is submitted that the impugned order passed by the GRT was under challenge in Special Civil Application No.13741 of 2019 and 13742 of 2019 before the Division Bench of this Court. The Division Bench of this Court considered the said order passed by GRT with regard to the land bearing survey no.218/5, 218/6, 218/7 and 218/8 of the said village and on the basis of the settlement arrived at between the concerned parties, the Division Bench of this Court modified the order dated 2.5.2019 passed by GRT in Revision Application No.194 of 2018 to the extent that the order of Mamlatdar and ALT dated 30.12.1963 has been quashed and set aside. Learned senior counsel has referred to the order dated 25.10.2019 passed by the Division Bench of this Court in the aforesaid group of petitions, copy of which is placed on page 10 of the civil application.