PATEL VASUDEVBHAI HARGOVANDLAL Vs. DISTRICT MAGISTRATE AND COLLECTOR

JUDGEMENT

(1.) The present petition is filed challenging the judgment and order dtd. 12/9/2022 passed in (F) CMA No.113 of 2021 by the learned 3th Additional District Judge, Gandhinagar, by which the application of the petitioners for compensation preferred under the provisions of the Indian Electricity Act , 2003 and Sec. 16(3)of the Indian Telegraphs Act, 1885.

(2.) Heard learned advocate Mr.Naman Kinkhabwala for the petitioner, learned AGP Mr.Manraj Barot for respondent no.1, learned advocate Mr.S.P.Hasurkar for respondent nos.2 and 3 and perused the impugned order.

(3.) On perusal of the impugned order, it is transpired that the learned lower Court has mainly relied on Sec. 9 of the Civil Procedure Code and came to the conclusion that the Court has no jurisdiction to entertain such application.