NAGABHAI HEGODABHAI KANBI Vs. STATE OF GUJARAT

JUDGEMENT

(1.) The present Letters Patent Appeal under Clause 15 of the Letters Patent is filed by the appellants - original petitioners assailing the correctness and validity of the order dtd. 14/3/2023 passed by the learned Single Judge in Special Civil Application No.2161 of 2018.

(2.) The prayers made in the writ petition before the learned Single Judge by the original petitioners was to issue an appropriate writ, order or directions quashing and setting aside the order dtd. 13/12/2017 passed by the Superintendent of Land Records-cum-Consolidating Officer.

(3.) Learned Single Judge after hearing the contentions and averments made by both the parties was pleased to observe that the impugned orders were rightly passed and does not require any interference in exercise of extraordinary jurisdiction. The writ petition being devoid of merit was accordingly dismissed.