HARDIK SUNILBHAI AGRAWAL Vs. PRANT OFFICER, KADI

JUDGEMENT

(1.) Heard learned advocate Mr.Sunil S. Joshi for the petitioner, learned advocate Mr.N.K.Majmudar for the respondent No.4 and learned Assistant Government Pleader Mr.Dhawan Jayswal for the respondent No.5.

(2.) Rule, returnable forthwith. Learned advocate Mr.Majmudar and learned Assistant Government Pleader Mr.Jayswal waive service of notice of rule on behalf of the respective respondents.

(3.) The petitioner of each petition has challenged the notice issued by the respondentAuthorities registering the disputed case on the basis of objection raised by respondent No.4 with regard to the mutation of the entry to be certified on the basis of the registered saledeed executed by the petitioner in favour of respondent No.3 for sale of respective parcel of land.