ANIL MULJI VISHRAM GOHIL Vs. ANJAR MUNICIPALITY

JUDGEMENT

(1.) THIS appeal under Clause 15 of the Letters Patent is against the order dated 19.11.2013 passed by learned Single Judge in the petition preferred by the appellants under Article 226/227 of the Constitution of India seeking direction against the respondent No.1 - Anjar Municipality to execute sale deeds in their favour on the basis of the order dated 7/11.9.2002 of the Collector with respect to their respective tenements.

(2.) LEARNED Single Judge has summarily dismissed the petition with cost of Rs.10,000/ - on the ground that the prayer and direction sought for in the petition cannot be granted in exercise of the powers under Article 226 of the Constitution of India.

(3.) WE have heard learned advocates for the parties.