NAVUJI LALJI VAGHELA Vs. STATE OF GUJARAT

JUDGEMENT

(1.) The appellants original writ petitioners have preferred this Appeal under clause 15 of the Letters Patent, challenging the legality, validity and propriety of the judgment and order dated 28th June 2010 passed by the learned Single Judge in Special Civil Application No.6168/2010, whereby the learned Single Judge rejected the writ petition on the ground of locus standi of the appellants herein to invoke the writ jurisdiction of the Court.

(2.) Facts relevant for the purpose of deciding the present Appeal can be summarised as under:

(3.) Appellants are the original owners of the disputed land in question.