RAMESHBHAI GORDHANBHAI PATEL Vs. MAMLATDAR BORSAD

JUDGEMENT

(1.) By way of this petition, the petitioner has challenged the order dtd. 25/6/2018 passed by the Mamlatdar, Borsad in Court Act Case No.2 of 2017 which is subsequently confirmed by Assistant Collector, Borsad vide order dtd. 28/5/2019 passed in Mamlatdar Court in Revision Application No.7 of 2018.

(2.) Heard learned advocate Mr.Jinesh Kapadia for the petitioners, learned Assistant Government Pleader Mr.Nikunj Kanara for the Respondent Nos.1 and 2 -State Authorities and learned advocate Mr.Satyam Chhaya for Respondent No.3.

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