JAGDISBHAI DHANNALAL MAHAWAR Vs. ASSISTANT ENGINEER

JUDGEMENT

(1.) By preferring this petition under Article 227 of the Constitution of India, petitioner has challenged the judgment and order passed in Regular Civil Appeal No.33 of 2011 by the learned 4th Additional District Judge, Dahod and further prayed to quash and set aside the order dtd. 30/9/2011 passed by the Estate Officer, Ratlam in Case No.2 of 2009-10 confirmed by the District Court, Dahod in Regular Civil Appeal No.33 of 2011.

(2.) The short facts of the present case may be referred as under:

(3.) Heard learned advocates for the respective parties and perused the material on record.