RABBARI JAYMALBHAI HARAJBHAI Vs. KASHIBEN AMBALAL PATEL

JUDGEMENT

(1.) BEFORE the order is signed, Mr. Patel prays for restoration and he is ready to proceed with the matter. Hence, the earlier order is recalled and the matter is further heard.

(2.) THE petitioner by this petition has challenged the order passed by the Tribunal dated 29.07.1994 in revisional jurisdiction whereby the Tribunal has set aside the order passed by the Mamlatdar and Deputy Collector in revisional jurisdiction.

(3.) HEARD Mr. B.N. Patel with Mr.Nikul Patel for the petitioner, Mr. A.J. Patel for respondent no.2 and Mr. Rakesh Patel, learned AGP for respondents 4 and 5. Respondents 1 and 3 are served but none appears on their behalf.