PATEL MAHESHBHAI KESHAVLAL Vs. MAMLATDAR

JUDGEMENT

(1.) By way of this petition, the petitioner has challenged the order dtd. 26/8/2020 passed by the Deputy Collector, Mehsana in Mamlatdar Court Act / Revision Case No. 3 of 2020 and the order dtd. 13/9/2016 passed by the Mamlatdar, Mehsana in Mamlatdar Court Act / Case No.7 of 2015.

(2.) Heard learned advocate Mr.Jigar Gadhvi for the petitioner, learned Assistant Government Pleader Mr.Akash Chhaya for the Respondent Nos.1, 2 and 10 - State Authorities, learned advocate Mr.Divyesh Sejpal for Respondent Nos.3 and 8 and learned advocate Mr.M.G.Nagarkar for Respondent No.9 - Gujarat Industrial Development Corporation ('GIDC', for short).

(3.) The present petitioners herein are claiming to be the residents of Sardardham Society, Dediyasan GIDC, District:Mehsana. The petitioners are seven in numbers. The grievance of the petitioners is that the in the year 1996, the Collector, Mehsana passed the order and directed that one neliya-way cannot be claimed by 'GIDC'. The 'GIDC' constructed and developed industrial estate at Dediyasan and the petitioners are the allottees residential plots allotted to them by the 'GIDC'.