DHANUBEN Vs. DHANJIBHAI THAKARSINHBHAI PATEL

JUDGEMENT

(1.) RULE. Learned Assistant Government Pleader waives service of rule on behalf of the respondent Nos.2 and 4. learned Advocate Mr. D.K. Puj waives service of rule on behalf of the respondent No.1.

(2.) This petition under Article-226 of the Constitution of India is filed is against the order dtd. 22/6/2016 passed by the Deputy Collector, City Parnt-Surat in RTS Appeal No.367 of 2014.

(3.) At the outset, learned Advocate for the petitioners has submitted that though the petitioners have preferred petition directly before this Court despite their being remedy available to challenge the order before the higher forum. However, as the proceeding are initiated and order is passed beyond period of limitation prescribed, passing of the order by the Deputy Mamlatdar is without jurisdiction.