SHILCHAR ELECTRONICS LIMITED Vs. STATE OF GUJARAT

JUDGEMENT

(1.) BY way of this petition under Articles 226 and 227 of the Constitution of India the petitioners-purchasers of the land in question have prayed for an appropriate writ, order or direction quashing and setting aside the impugned order passed by the revisional authority, State of Gujarat dated 01/02/2001 in SRD/HKP/VKD/43/1999 by which the revisional authority has allowed the said Revision Application preferred by the private respondents nos. 3 to 5 herein and has quashed and set aside the order passed by the Collector, Vadodara dated 26/07/1999 in RTS/Suo Motu Revision/Case/71/1997 and consequently directed to cancel mutation entry nos. 2750 to 2757 dated 20/02/1991.

(2.) THE facts leading to the present Special Civil Application in a nutshell are as under;

(3.) SHRI M.C. Bhatt, learned advocate has appeared on behalf of the contesting respondents nos. 3 to 5. He has tried to support the impugned order by submitting that as such against the order passed by the authority under Section 84(C) of the Bombay Tenancy Act, Revision Application was pending before the Gujarat Revenue Tribunal. However, he is not in a position to show any contrary decisions to the decisions cited hereinabove.