AMBARAMBHAI KHODABHAI PATEL Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Heard Mr. Ankur Oza, learned advocate for the petitioner, Mr. Kurven Desai, learned Assistant Government Pleader for respondents Nos. 1,2 and 3, Mr. A.B. Gateshaniya, learned advocate for respondents Nos. 5,6 and 7.

(2.) Rule returnable forthwith. With the consent of the learned advocates appearing for the respective parties, this petition is taken up for final hearing today.

(3.) In this petition under Article 226 of the Constitution of India, the petitioner, who is the original defendant before the Mamlatdar's Court, has challenged the orders dtd. 27/5/2015 passed by the Mamlatdar in Mamlatdar Court Case No. 5/2014 and the order in Revision Case No. 2/2014-2015 passed by the Deputy Collector, Wadhwan dtd. 15/9/2016.