DHIRUBHAI POPATBHAI TANTI Vs. COLLECTOR, RAJKOT

JUDGEMENT

(1.) The petitioners are before this Court being aggrieved by order passed by the Deputy Collector, Rajkot in Fragmentation Case No.2 of 2003 dated 16.03.2004.

(2.) Heard learned advocate Mr.Amar D.Mithani, for Mr.Harin P.Raval, learned advocate for the petitioners.

(3.) Learned advocate for the petitioners invited attention of the Court to the observations made by the Deputy Collector in the said order in paragraph No.2. The Deputy Collector has recorded that: