PATEL MANAHARBHAI R Vs. YAGNESH MADHUKANT SHUKAL

JUDGEMENT

(1.) RULE. Mr.Jigar Raval, learned advocate waives the service of notice of rule on behalf of the respondent No.2 herein.

(2.) With the consent of the learned advocates appearing on behalf of the respective parties, present petition is taken up for final hearing today.

(3.) By way of this petition under Articles 226 and 227 of the Constitution of India, the petitioner has prayed for appropriate writ, order and/or direction to quash and set aside the impugned order dtd.12/5/010 passed by the learned Board of Nominees, Ahmedabad below application Ex.58 in Lavad Case No.83 of 2010, by which the learned Board of Nominees, Ahmedabad has rejected the application submitted by the petitioner herein original plaintiff to appoint the Court Commissioner to prepare Panchnama of the construction on the plot in question.