KANTIBHAI UKABHAI PATEL Vs. RAMILABEN DHANJIBHAI PATEL

JUDGEMENT

(1.) By way of this petition, petitioner has challenged the order dtd. 8/1/2016 passed by the Mamlatdar, Valsad in Mamlatdar Court Case No. 11 of 2015 as well as order dtd. 26/6/2016 passed by the Deputy Collector, Valsad in Mamlatdar Court Act/Revision Case No. 1 of 2016.

(2.) Heard learned advocate Mr. Adil R. Mirza for the petitioner, learned advocate Mr. P. P. Majmudar for respondent No.1 and learned AGP Mr. Akash Chhaya for respondent Nos. 2 and 3.

(3.) Short issue involved in this petition that present respondent No.1 who is the original applicant of the Mamlatdar Court Case No.11 of 2015 before the Mamlatdar, Valsad. According to respondent No.1, he preferred suit within a period of limitation of 6 months from the date on which cause of action arose and his application was considered to be a valid application preferred well within time by the Mamlatdar and on his application, Mamlatdar, Valsad passed an order directing the present petitioner to open the road vide order dtd. 8/1/2016.