PATEL SOMABHAI JESANGBHAI Vs. PATEL NIKULBHAI NARANBHAI

JUDGEMENT

(1.) By consent of the parties, the matter is taken up for final hearing considering the very limited issue agitated by learned advocate Mr.Dholakia for the petitioner. Hence, Rule. Learned advocate Mr.K.I.Kazi waives service of notice of Rule on behalf of Respondent No.1 and learned Assistant Government Pleader Mr.Nikunj Kanara waives service of notice of Rule on behalf of Respondent Nos.2 and 3 - State Authorities.

(2.) By way of this petition, the petitioner has challenged the order dtd. 21/6/2019 passed by the Mamlatdar, Kadi in Mamlatdar Court Act 5 (2) Case No.19 of 2018-19 which is confirmed by the Prant Officer, Kadi vide order dtd. 10/6/2021 in Mamlatdar Court Act / Revision Case No.2 of 2019.

(3.) ***