UNION OF INDIA Vs. DINESHBHAI CHANDBHAI MALESHIYA

JUDGEMENT

(1.) RULE . Learned advocate Mr.J.V.Japee waives service of Rule on behalf of respondent Nos.1, 2 and 3. Mr.Vinay Pandya, learned Assistant Government Pleader waives service of Rule on behalf of respondent No.4.

(2.) UNION of India, through General Managar, Western Railways is before this Court along with three petitioners. The petitioners are the original defendants in Regular Civil Suit No.184 of 2003.

(3.) BE that as it may, without going into the merits of the matter, taking into consideration the nature of the controversy involved between the parties, i.e. about ownership of the land in question, it is deemed fit that present petition be disposed of with the following directions: