PATEL DEVJIBHAI MURJI RABDIYA Vs. NATHANI VASANTKUMAR PURSHOTTAM

JUDGEMENT

(1.) By this revision application under section 115 of the Code of Civil Procedure, 1908 ("the Code" for short), the petitioner has challenged the order dated 12.5.2009 passed by the Mamlatdar, Mandvi under the Mamlatdar Courts Act ("the Act" for short) as well as the confirming order dated 21.7.2010 passed by the Deputy Collector, Bhuj in revision application no.2 of 2009, preferred by the petitioner.

(2.) The Mamlatdar, by his order dated 12.5.2009, allowed the suit preferred by the respondent and ordered the petitioner to restore the use of way through his land and further restrained the petitioner from preventing the respondent in using the way for the purpose of taking agricultural equipments/instruments by the respondent.

(3.) The above order passed by the Mamlatdar was challenged by the petitioner before the Deputy Collector by filing the revision application under section 23 of the Act.