KANABI RAMJIBHAI DEVABHAI Vs. STATE OF GUJARAT

JUDGEMENT

(1.) By way of this petition, the petitioner has prayed for quashing and setting the aside order dtd. 25/3/2019 passed by the Deputy Collector, Radhapur in Appeal/ Vashi/503/2019 and order dtd. 22/1/2019 passed by the Deputy Collector, Radhanpur in Revision Application No. 1 of 2019 and order dtd. 26/12/2018 passed by the Mamlatdar, Radhanpur in Suit bearing No.Jamin/Mam./Court/Dava No. 2 of 2018.

(2.) Heard learned advocate Mr. M. R. Molavi for the petitioner, learned AGP Mr. Nikunj Kanara for the respondents no. 1 to 3 and learned advocate Mr. Malav M. Mulani for the respondents no. 4 to 6.

(3.) It is the case of the petitioner that the petitioner is the owner of the agriculture land bearing survey no. 79 of Village: Kharchariya, Taluka: Sami, District: Patan and the respondents no. 4 to 6 are the original owner of the land bearing survey nos. 29 and 30 of Village: Masali, Taluka: Radhanpur, District: Patan. The respondents no. 4 to 6 had preferred a suit under sec. 5 (2) of the Mamlatdar's Court Act before the Mamlatdar, Radhanpur which was numbered as Mamlardar Court Act Case no. 2 of 2018 alleging that the petitioner has created obstruction and thereby, as affected their right of way.