SAGAR HARDAS PUNJA Vs. DEPUTY EXECUTIVE ENGINEER

JUDGEMENT

(1.) The appellants have preferred this Appeal under clause 15 of the Letters Patent, calling in question the legality, validity and propriety of the judgment and order dated 28th February 2011 passed by the learned Single Judge in Special Civil Application No.2490 of 2011, whereby the learned Single Judge dismissed the writ petition preferred by the appellants original petitioners.

(2.) Brief facts relevant for the purpose of deciding this Appeal can be summarised as under:-

(3.) The appellants are the agriculturists. They possess and own agricultural land bearing Survey No.38 of village Dairi Ambardi, Taluka Jamjodhpur, District Jamnagar.