RAYCHANDJI SETHAJI THAKOR Vs. DEPUTY COLLE`CTOR

JUDGEMENT

(1.) By way of this petition, the petitioner has prayed for direction against the respondent authorities for execution of order dtd. 1/4/2010 passed by the District Collector, Suigam in Mamlatdars' Court Act Case No.1 of 2016 and order dtd. 29/10/2015 passed by the Mamlatdar, Bhabhar in Mamlatdars' Court Act Case No.6 of 2015.

(2.) Heard Mr. Chaudhary, learned advocate for the petitioner, Ms. Vrunda Shah, learned AGP for the State respondents and learned advocate Mr. Devang Bhatt for Mr. H.S.Munshaw for respondent No.4.

(3.) Sec. 21 of the Mamlatdars' Courts Act , reads as under: