THAKARDA RAVAJI JESUNGJI Vs. COLLECTOR

JUDGEMENT

(1.) Heard learned advocate Mr.Sandip Patel for the petitioners, learned advocate Mr.S.J.Nayak for learned advocate Mr.S.P.Majmudar for the respondent no.5 and learned Assistant Government Pleader Ms.Hetal Patel for the respondent no.1.

(2.) By this petition under Article 227 of the Constitution of India the petitioners have challenged the order dtd. 2/3/2022 passed by the Mamlatdar in Mamlatdar's Court Case No.3 of 2021 and the order dtd. 16/6/2022 passed by the Deputy Collector in Revision Application NO.5 of 2022.

(3.) The brief facts of the case are as under:- 3.1 The petitioners who are residing in village Moriya since long are the owners of agriculture land and doing the work of agriculture for the livelihood. The private respondents reruired the way for entering in survey no. 473, 474 and 475 for the purpose of agriculture activity and therefore they filed an application before the learned Mamlatdar being Mamlatdar Case no. 3 of 2021.