PRASHANTBHAI ISHWARBHAI BHARTIYA Vs. DY. COLLECTOR

JUDGEMENT

(1.) This petition under Article 226 /227 of the Constitution of India is filed with following prayer(s):-

(2.) Learned advocate for the petitioners submitted that an application was moved with the Mamlatdar seeking direction to permit the petitioners to utilize a way, which was passing through the land belonging to the respondents. As the Mamlatdar did not take up the issue, an application was preferred before the Deputy Collector and the Deputy Collector pass the impugned order.

(3.) Learned advocate for the petitioners submitted that the respondents made a way application before the Mamlatdar seeking right to pass by the land belonging to the petitioners, however, there is no averment made in the application made before the Mamlatdar so as to invoke the provisions of the Mamltardar's Courts Act .