JIVRAJBHAI SHAMBHUBHAI BHADHIYADARA Vs. CHAGGANBHAI ARJANBHAI KATHARIYA

JUDGEMENT

(1.) Civil Application No.8532 of 2012 in Special Civil Application No.8998 of 2012 has been filed by the third party applicant -Jivrajbhai Shambhubhai Bhadhiyadara seeking to dismiss the main Special Civil Application No.8998 of 2012 or in the alternative, to implead applicant as party respondent in Special Civil Application No.8998 of 2012.

(2.) Civil Application No.547 of 2014 in Special Civil Application No.12599 of 2012 has been filed by the applicant - original petitioner -Jivrajbhai Shambhubhai Bhadhiyadara praying to direct the opponent No.1 -Noghanvadar Gram Panchayat to undergo the exercise of re -measurement from DILR and/or any other State Agency at their cost and to place on record the measurement sheet after re -measurement.

(3.) I have heard learned advocate, Mr.Viral K.Shah, for applicant -Jivrajbhai Shambhubhai Bhadhiyadara in both the Civil Applications, learned advocate, Mr.B.M.Mangukiya for respondent Nos.1 and 2 in Civil Application No.8532 of 2012 and respondent Nos.4 and 5 in Civil Application No.547 of 2014, learned AGP, Mr.Bharat Vyas, for respondent No.3 in Civil Application No.8532 of 2012 and respondent Nos.2 -3 in Civil Application No.547 of 2014 and learned advocate, Mr.Dhaval D.Vyas for respondent No.4 in Civil Application No.8532 of 2012 and respondent No.1 in Civil Application No.547 of 2014. I have also gone through the affidavit -in -reply affirmed by Chhaganbhai Arjanbhai Kathiriya on behalf of respondent Nos.1 and 2 in Civil application No.8532 of 2012 in Special Civil Application No.8998 of 2012.