SHANKARBHAI BAHUBHAI KAHAR, PRESIDENT Vs. DISTRICT COLLECTOR

JUDGEMENT

(1.) By this writ application under Article 226 of the Constitution of India, the writ applicants, office bearers of a Cooperative Housing Society, have prayed for the following reliefs;

(2.) The genesis of the litigation lies in the judgment and order passed by a learned Single Judge of this Court dated 15th March, 2007 in the Special Civil Application No.8233 of 2006. The judgment reads as under;

(3.) My attention is drawn to an order passed by the Collector, Sabarkantha dated 9th October, 2015, wherein the Collector has observed that the necessary inquiry at the end of the Mamlatdar and the DILR is necessary for the purpose of giving effect to the directions issued by this Court in the judgment referred to above.