DAYRA RANJITBHAI BABUBHAI Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Private respondent i.e. respondent No.2 though served but not appeared and the respondents No.3 and 4 have refused though served.

(2.) By way of this petition the applicants herein has prayed for quashing of the impugned order dtd. 21/12/2019 passed in Application No. 958 of 2019 by respondent No.2 under Sec. 145 of the Code of Criminal Procedure.

(3.) By order dtd. 21/12/2019 the learned Mamlatdar, Executive Magistrate, Dev Gadh Bariya, District Dahod, restrained the petitioners herein from disturbing the possession of private respondents on the Revenue Survey No. 302 paiki 80-94 sq.mtrs.