PATEL BHAVIKKUMAR PRAVEENBHAI Vs. HARMANBHAI MAGANBHAI BHOI

JUDGEMENT

(1.) By this petition Article 227 of the Constitution of India, the petitioner has challenged the order dtd. 12/4/2016 passed by the Deputy Collector, Anand in Mamlatdar Courts' Act Appeal No.1 of 2016 confirming the order dtd. 10/12/2015 passed by the Mamlatdar, Umreth in Mamlatdar Court Act, Case No.5 of 2015.

(2.) Brief facts of the case are as under :

(3.) Learned advocate Mr.Bhash H. Mankad for the petitioners submitted that respondent Nos.1 to 9 with an ill motive to harass the petitioners have filed the application before the Mamlatdar in spite there being a way on the north-south side of the land of the petitioners as per the order dtd. 16/2/2015 passed by the Mamlatdar in Mamlatdar Court Case No.1 of 2015. Learned advocate Mr.Bhash Mankad also referred to and relied upon the latest photographs of the field of the petitioners from all four sides to demonstrate that the respondent Nos.1 to 9 have open road to access their field from the north-south side of the land of the petitioner.