BAVAJI MOHANBHAI KARSANBHARTI Vs. MALIA HATINA GRAM PANCHAYAT

JUDGEMENT

(1.) BY way of this Intra-Court Letters Patent Appeal, the appellant original petitioner has challenged the judgment and order dated 03.04.2001 passed by the Learned Single Judge in Special Civil Application No.870 of 1991 by which while dismissing the writ petition, the Learned Single Judge by exercising suo motu power of superintendence under Article 227 of the Constitution of India, issued the follwing directions :-

(2.) WE have heard Mr. M. D. Rana, learned counsel appearing for the appellant and Mr. Disant Manoj Popat, learned counsel appearing for the respondents.

(3.) WE have heard learned counsel for the parties. The petitioner has filed the writ petition for the following reliefs :-