BHIKHABHAI KHUSHALBHAI PADHIAR Vs. BACHUBHAI AMBALAL GOHIL

JUDGEMENT

(1.) BHIKHABHAI Khushalbhai Padhiar and six others have filed this petition under Article 227 of the Constitution of India with a prayer that this Court may quash and set aside the order dated 30th Dec.2004 passed by the 2nd Jt.District Judge, Vadodara in Misc.Civil Appeal No.71 of 2003.

(2.) THIS petition was filed on 13.1.2005. When the matter was placed for hearing, this Court on 4.2.2005 issued Rule and granted ad -interim relief.

(3.) I have heard Mr.Nilesh Pandya, learned advocate for the petitioner and also Mr.Pandit, learned advocate on behalf of respondents. With the consent of the parties, the matter is taken up for final disposal today. In the meanwhile, the respondents have also filed Civil Application No.3305 of 2007 for vacating the interim relief. The relevant facts giving rise to filing of this petition are as under: