HALIMABEN YAKUBBHAI PATEL Vs. HASANBHAI ALIBHAI PATEL

JUDGEMENT

(1.) THE present appeal is preferred against the order dated 9.1.2012 passed in Misc. Civil Application No. 2981 of 2011 in Special Civil Application No. 16327 of 2010 by the learned Single Judge.

(2.) IT is to be noted that the order passed by the learned Single Judge in Special civil Application No. 16327 of 2010 had attained finality qua plot no. 77, however, on Misc. Civil Application No. 2981 of 2011 being filed by respondent no. 1 herein, there was no stay of any of the Court, therefore, the learned Single Judge has passed the said order. However, subsequently, it was brought to the notice of this court that the status -quo was and is continued, and therefore,this Court has passed the following order on 16.2.2012:

(3.) THEREAFTER , this Court has passed reasoned order on 20.7.2012, which reads as under: