SIHOR NAGAR PALIKA Vs. SIHOR MEMON JAMAT

JUDGEMENT

(1.) By an order dtd. 12/2/2022, this Court passed the following order, which read thus:

(2.) On 15/2/2022, when the matter was listed for hearing, Mr. MTM Hakim, the learned counsel appearing for Mr. Rizvan Shaikh, the learned counsel appearing for the respondent no.1 and Mr. Manish Shah, the learned counsel appearing for the respondent no.5 jointly submitted that the impugned order can be subject matter of challenge by way of a Civil Revision Application. The learned counsel relied on Sec. 83(9) of the Gujarat Waqf Act, which read thus:

(3.) Mr. MTM Hakim, the learned counsel appearing for the respondent no.1 placed reliance on the order dtd. 16/12/2015 passed by the High Court in Special Civil Application No. 18852 of 2014, relevant para-6 read thus: