KANAJI JESANGJI THAKARDA Vs. DEPUTY COLLECTOR

JUDGEMENT

(1.) This application under Article 226 of the Constitution of India is directed against the order passed below Exh.Nos.57,59, 61 and 63 by the Land Reference Court, Principal Senior Civil Judge at Palanpur, District: Banaskantha in Land Reference Case (LARin Land Reference Case (LAR) No.291 of 2002, whereby the permission sought by the petitioner to file written statement as well as to lead the evidence is refused by the Court concerned.

(2.) Mr. Hardik Muchhala, learned counsel appearing for the respondent though called out did not remain present.

(3.) Mr.Muchhala, learned counsel submitted that the petitioners were not joined as opponent in the year 2021 and due to Covid-19 lockdown, they could not submit their reply and further in the second wave of the Covid-19 pandemic, it was difficult for the petitioners to remain present before the Court to lead oral evidence.