NAGARBHAI BHIKHABHAI KEDVA Vs. DEPUTY COLLECTOR

JUDGEMENT

(1.) RULE. Learned advocates appearing on behalf of the respective respondents waive service of notice of Rule. Since a short issue is involved in the writ petition, the same is finally heard and decided today.

(2.) In the present writ petition, the petitioners have assailed the order dtd. 25/5/2022 passed by the Deputy Collector, Palanpur, District Banaskantha in Revision Case No.6 of 2022 and a further prayer is sought to restore the order dtd. 21/2/2022 passed by the Mamlatdar, Palanpur in Mamlatdar Case No.1 of 2022 (Old Case No.4 of 2021).

(3.) The brief facts leading to filing of the present petition are as under : -