ARIFHUSAIN SHABBIRBHAI MASANI Vs. ESTATE OFFICER

JUDGEMENT

(1.) Rule returnable forthwith. Mr. H.S. Munshaw, learned advocate waives service of notice of rule for and on behalf of the respondents.

(2.) By way of present petition, the petitioner herein has challenged the impugned orders dtd. 13/4/2016 passed in Regular Civil Appeal No.23 of 2012 and the order dtd. 22/3/2012 passed by the competent authority in Eviction Case No.3 of 2011 and further prayed to hold that the petitioner herein is authorized to occupy the land being factory plot No.14/A, situated at Bhavanagar by virtue of leasehold rights.

(3.) Heard Mr. C.B. Upadhyaya, learned advocate appearing for the petitioner and Mr. H.S. Munshaw, learned advocate appearing for the respondents.