NAROTTAMBHAI RATANJIBHAI PATEL Vs. JATINBHAI BALUBHAI PATEL

JUDGEMENT

(1.) By way of this petition the petitioner has challenged the order dtd. 11/5/2015 passed by the Mamlatdar, Hansot in Mamlatdar Court Case No.06 of 2014 which is confirmed by the Deputy Collector, Ankleshwar vide order dtd. 28/6/2016 in Mamlatdar Court / Appeal No.06 of 2015.

(2.) Heard learned advocate Mr.Raxit Dholakia for the petitioner, learned advocate Ms.Neha Shukla for Respondent Nos.1, 2 and 3 and learned Assistant Government Pleader Mr.Nikunj Kanara for Respondent Nos.6 and 7 - State Authorities. Though served, none has chosen to appear for Respondent No.5.

(3.) Since the matter is of the year 2016 and the issue about right of way is took place in the year 2013, the matter is heard finally, with the consent of learned advocates for the respective parties. Hence, Rule. Learned advocate Ms.Shukla waives service of notice of Rule on behalf of Respondent Nos.1, 2 and 3 and learned Assistant Government Pleader Mr.Kanara waives service of notice of Rule on behalf of Respondent Nos.6 and 7 - State Authorities.