BHEMDAS KAJABHAI HARIJAN Vs. SATUBEN KAJABHAI HARIJAN

JUDGEMENT

(1.) Mr S. P. Majmudar, learned advocate appearing for the petitioners has tendered the draft amendment. Amendment is allowed in terms of the draft. The same shall be carried out forthwith.

(2.) With the consent of the learned advocates appearing for the respective parties, the matter is taken up for final disposal. Issue Rule, returnable forthwith. Ms Asmita Patel, learned Assistant Government Pleader waives service of notice of rule on behalf of the respondent State. Mr Nishit P. Gandhi, learned advocate waives service of notice of rule on behalf of respondent no.1 and Mr Zalak Pipalia, learned advocate waives service of notice of rule on behalf of respondent nos. 2 to 4.

(3.) This petition, under Articles 226 and 227 of the Constitution of India, seeks to challenge the order dtd. 5/6/2020 passed by the Mamlatdar as well as the order dtd. 24/7/2020 passed by the Deputy Collector in revision application no.10 of 2020.