MAHMADBHAI ALAVDIBHAI ABHRAM SHERSIA Vs. ALIBHAI MAMADBHAI SHERSIA

JUDGEMENT

(1.) Heard learned advocate Mr.S.P.Majmudar for the petitioner, learned advocate Mr.Rahul K. Dave for Respondent No.1 and learned Assistant Government Pleader Mr.Krutik Parikh for Respondent Nos.2 and 3- State Authorities.

(2.) By way of this petition, the petitioner has prayed for quashing and setting aside the order dtd. 18/4/2015 passed by the Mamlatdar, Vakaner in Mamlatdar Court Act Case No.4 of 2013-14 and also the order dtd. 16/5/2019 passed by the Deputy Collector, Vakaner passed in Revision Application No.2 of 2015-16 confirming the order dtd. 18/4/2015 passed by the Mamlatdar, Vakaner.

(3.) The brief facts giving rise of filing of the present petition are stated as under: