PRAJAPATI KUSUMBEN RAMANLAL Vs. PARMAR BHANUBHAI PARSHOTTAMBHAI

JUDGEMENT

(1.) Draft amendment allowed. To be carried out forthwith.

(2.) RULE. Learned Assistant Government Pleader waives service of notice of Rule on behalf of the respondents No.2 and 3.

(3.) This petition under Article 226 and 227 of the Constitution of India is filed for quashing and setting aside the order dated 09.01.2020 passed by the Deputy Collector under the Mamlatdars Courts Act and order dated 18.11.2019 passed by the Mamlatdar in Suit No.2/2019. The subject matter pertains to right of way.