LAXMIBEN SURABHAI BHARWAD Vs. MELABHAI KANUBHAI SENVA

JUDGEMENT

(1.) By this petition under Articles 226 and 227 of the Constitution of India the petitioners - original defendant Nos. 1 and 2 have assailed the order dated 04.04.2018, passed by the learned Judicial Magistrate First Class, Sanand below exh. 18 in Regular Civil Suit No. 10 of 2018, whereby, the learned trial Judge has rejected the application exh. 18 which was filed by the petitioners to get the land measured by the District Inspector Land Record (DILR).

(2.) Rule. Learned advocate Mr. Zalak Pipalia waives service qua respondent Nos. 1 and 2 - original plaintiffs. Though notice issued by this Court is duly served, nobody has put in appearance for the respondent No. 3 - original defendant No. 3. Accordingly, since the notice is duly served upon respondent No. 3 and the present respondent Nos. 1 and 2 are stated to have been the only contesting respondents, the matter is heard finally today.

(3.) Heard, learned advocate Mr. Vimal Purohit for the petitioners - original defendant Nos. 1 and 2 and learned advocate Mr. Zalak Pipalia, learned advocate for the respondent Nos. 1 and 2 - original plaintiffs.