STATE OF GUJARAT Vs. TALUKA DEVELOPMENT OFFICER

JUDGEMENT

(1.) The present First Appeal is filed being aggrieved of the judgement and decree dated 28.4.1982 passed by the learned Judge, Court No.8, City Civil Court, Ahmedabad in Civil Suit No.604 of 1978.

(2.) The plaintiffs had filed the suit with the prayer that it may be declared that Order No.TP/ JMN/ GH/ SR/ WS/ 3025 dated 11.1.1978 passed by the Taluka Development Officer of Dascroi is illegal, ultra vires, void and against the principles of natural justice and that the defendants may be restrained by an order of permanent injunction from enforcing and executing the same.

(3.) Short facts leading to the filing of the suit, taken from the judgment of the learned Judge, are as under.