SONAL SHASHIKUMAR KAMDAR Vs. KARSANBHAI ARJANBHAI JADEJA

JUDGEMENT

(1.) This Letters Patent Appeal has been filed by the Appellant - Sonal Shashikumar Kamdar vs. Karsanbhai Arjanbhai Jadeja who filed the Civil Application No. 7742 of 2013 in Special Civil Application No. 5525 of 2011 filed by Respondent - Shashikumar Chhotalal Kamdar since deceased and represented by his wife Mrs. Sudhaben Shashikumar Kamdar and Mrs. Pallaviben Hiteshkumar Bataviya, Rajesh Shashikumar Kamdar and Ms. Sonal Shashikumar Kamdar.

(2.) The learned Single Judge in the first instance vide Order dated 21.11.2014 allowed the said Application of impleadment of Karsanbhai Arjanbhai Jadeja and also dismissed the Review Application dated 19.2.2016 filed by the present Appellant - Sonal Shashikumar Kamdar namely, Misc. Civil Application (For Orders) No. 3530 of 2014 in Civil Application No. 7742 of 2013 in Special Civil Application No. 5525 of 2001. Aggrieved by both these orders, the Appellant - Sonal Shashikumar Kamdar has preferred the present Letters Patent Appeal.

(3.) Learned Counsel appearing for the Appellant Mr. B.T. Rao submitted that the Applicant - Karsanbhai Arjanbhai Jadeja had not produced a single document before the learned Single Judge showing his right, title or interest in the property in question and therefore as a stranger he could not be permitted to be impleaded as party in the present Civil Application filed by the Petitioners challenging the Order under Section 34 of the ULC Act passed by the State, in revisional powers