HIMATSINH DIPSINH Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Heard learned Advocate Mr.S. P. Kotia on behalf of the petitioners and learned AGP Mr.M. D. Rahevar for respondent State.

(2.) Issue Rule returnable forthwith. Learned AGP waives service of notice of Rule for the respondent State.

(3.) By way of the present petition, the petitioners challenge an order dtd. 3/10/2022 passed by the learned Principal Sr. Civil Judge, Bhavnagar in Misc. Civil Application No.105 of 2022 in Land Reference Case No.430 of 2007.