MANGALBHAI SHANABHAI PATEL Vs. DISTRICT COLLECTOR

JUDGEMENT

(1.) HEARD learned advocate, Mr.Harshil Dholakia for Mr.Y.N.Oza for the petitioner, learned AGP, Ms.Jirga Jhaveri for the respondents Nos.1 to 4 and learned advocate, Mr.J.M.Patel, for other respondents.

(2.) IT is submitted by Mr.Harshil Dholakia that Tenancy Case No.24 of 1996 is pending in the Court of Mamlatdar and ALT, Anand. IT is further submitted that application preferred by other persons under Sec.32(c) of the Tenancy Act before the Mamlatdar was rejected and matter went upto the Hon'ble Apex Court. Hon'ble Apex Court also confirmed the order of the Tenancy Mamlatdar. IT is also submitted that by filing Tenancy Case No.24 of 1996, second round of litigation is started by the present respondent No.5.