NAKUBHAI BAPUBHAI KHACHAR Vs. RAVJIBHAI KARAMSIBHAI UTELIYA

JUDGEMENT

(1.) RULE . Ms.Mamta Vyas, learned advocate waives the service of notice of rule on behalf of the respondent No.1 and Mr.K.L. Pandya, learned Assistant Government Pleader waives the service of notice of rule on behalf of the respondent Nos.2 to 4.

(2.) WITH the consent of the parties, the matter is taken up for final hearing.

(3.) BY way of this petition under Article 227 of the Constitution of India, the petitioners original plaintiffs have prayed for appropriate writ, order and/or direction, quashing and setting aside the impugned judgement and order dtd.27/3/2008 passed by the learned Presiding Officer, FTC No.6, Bhavnagar in Misc.Civil Application No.157 of 2007.