MAHEBUBKHAN IMAMKHAN PATHAN Vs. ANAARKHAN KALEKHAN PATHAN

JUDGEMENT

(1.) By way of this petition, the petitioner has prayed for quashing and setting aside the order dtd. 10/8/2015 passed by the Mamlatdr, Matar in Mamlatdar Courts Act / S.R.No.2 of 2015 and the order dtd. 1/12/2015 passed by the Deputy Collector, Kheda Prant in Mamlatdar Court Act Revision Appeal No.12 of 2015 confirming the order passed by the Mamlatdar, Matar dtd. 10/8/2015.

(2.) Heard learned advocate Mr.Sunilsinh J. Chauhan for the petitioners, learned advocate Mr.Nilesh M. Shah for contesting respondents and learned Assistant Government Pleader Mr.Akash Chhaya for the respondent - State authorities.

(3.) It is the case of the petitioners that Respondent Nos.1 to 11 herein made an application to Mamlatdar, Matar under Sec. 5 of the Mamlatdar Courts Act, 1906 ('the Act', for short) contending that the Block No.565 of Village : Ratanpur, Tal.Matar, Dist:Kheda belonged to them and Block No.566 belong to the present petitioners. The respondents were using a passage from Block No.566 to reach their land which is situated at Block No.565 since ancestral time.