DEPUTY COLLECTOR Vs. AMBALAL VALLABHBHAI PATEL

JUDGEMENT

(1.) Draft Amendment is allowed. Learned Assistant Government Pleader to carry out the amendment, forthwith.

(2.) Surprisingly, the State of Gujarat has filed the present petition through the Deputy Collector, under Articles 226 and 227 of the Constitution of India, in which, the petitioners have challenged the order dated 01.10.2015 passed by the Gujarat Revenue Tribunal ('the GRT' for short).

(3.) Heard learned Assistant Government Pleader Mr.Bharat Vyas for the petitioners.