SHETH SURESHBHAI SHANTILAL Vs. GUJARAT REVENUE TRIBUNAL

JUDGEMENT

(1.) Rule. Learned AGP Mr. K.M. Antani waive service of notice for respondent authorities.

(2.) This petition is filed under Articles 226 and 227 of the Constitution of India, in which, the petitioners have prayed that the order dated 22.08.2019 passed by the respondent no.1 - Gujarat Revenue Tribunal ("the Tribunal" for short) as well as the order extending the stay granted vide order dated 22.08.2019 be quashed and set aside.

(3.) Heard learned advocate, Mr. Nishit Gandhi for the petitioners and learned AGP Mr. K.M. Antani for the respondent authorities.