MENDARDA GRAM PANCHAYAT Vs. MEHULKUMAR SURESHBHAI MAHETA

JUDGEMENT

(1.) Heard Mr. Ravaiya, learned advocate for the petitioner, Mr.Gohil, learned advocate for respondent No.1 and Mr. Mishra, learned advocate for respondent No.2. The learned advocate for respondent no.3 is absent.

(2.) In present case, the petitioner has prayed, interalia, that:

(3.) So as to support and justify the relief, the petitioner has averred and stated that: