NATUBHAI GILABHAI Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Heard learned Advocate Mr.S. P. Kotia on behalf of the petitioners and learned AGP Ms.Tanushree Shrimal 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. 19/9/2022 passed by the learned Principal Sr. Civil Judge, Bhavnagar in Misc. Civil Application No.93 of 2021 in Land Reference Case No.432 of 2007.