PATEL BHIKHABHAI RAMSANGBHAI Vs. STATE OF GUJARAT

JUDGEMENT

(1.) By way of this petition the petitioner has prayed for following reliefs:

(2.) Heard learned advocate Mr.Pankaj Chaudhary for the petitioner, learned advocate Mr.Sharvil Majmudar for Respondent Nos.4, 5 and 6 and learned Assistant Government Pleader Mr.Nikunj Kanara for Respondent Nos.1, 2 and 3.

(3.) The present petition is preferred challenging an interim order passed by the Mamlatdar & ALT, Vadgam dtd. 27/9/2021 in Mamlatdar Court Act / 5 - 2 (Suit ) Case No.07 of 2021 granting interim relief in favour of Respondent Nos.4, 5 and 6 herein which is subsequently confirmed by the order passed by the Deputy Collector, Palanpur in Mamlatdar Court Act / Revision Case No.10 of 2021 dtd. 4/1/2022.