GOPALBHAI JAYANTIBHAI PARMAR Vs. THE COLLECTOR

JUDGEMENT

(1.) Heard learned advocate Mr.Jay M. Thakkar for the petitioners and learned Assistant Government Pleader Mr.Krutik Parikh for the respondent Nos.1 to 3.

(2.) Learned advocate Mr.Thakkar for the petitioners submitted that the petitioners are the defendants in the Mamlatdar Court Case No.1 of 2018. It was submitted that the Suit was decreed in favour of the respondent No.4 to 7. The Deputy Collector has also confirmed the order passed by the Mamlatdar vide the impugned order dtd. 21/10/2019.

(3.) Considering the above submissions, the petition is disposed of having become infructuous. Notice is discharged.