KALABHAI VARJANGBHAI BARAD Vs. MANUBHAI RAJABHAI PARMAR

JUDGEMENT

(1.) Learned advocate Mr. Y. J. Patel for the petitioner seeks permission to join the Deputy Collector, Una as party respondent no. 2.

(2.) Permission as prayed for is granted. The petitioner is directed to carry out the amendment forthwith.

(3.) By way of this petition, the petitioner has prayed for quashing and setting aside the order dtd. 2/11/2021 passed by the learned Deputy Collector, Una in RRT Misc. Case No. 8-13 of 2020 and has further prayed for restoration of the order dtd. 28/9/2020 passed by the Mamlatdar, Kodinar in Mamlatdar Court Act Case No.4 of 2020.