MANGROL TAKUKA PANCHAYAT Vs. RANABHAI ALIAS GANGUBHAI GIGABHAI

JUDGEMENT

(1.) IN present petition under Article 227 of the Constitution of India, Mangrol taluka Panchayat is the petitioner and has challenged order dated 17. 2. 1993 and order dated 6. 5. 93 passed by the learned Extra assistant Judge, Junagadh, The petitioner panchayat had entered into the litigation for securing possession of public premises [residential accommodation] allotted to one mr. JB Vagh, i. e. father of the respondents no. 2 and 3. It has come on record that said Mr. Vagh died in December 1988.

(2.) THE petitioner Panchayat expected that on the sad demise of Mr. JB Vagh, to whom the quarter in question was allotted, the vacant and peaceful possession would be handed over to the Panchayat by his legal heirs and representatives, but the failure on part of the legal heirs and representatives of Mr. Vagh resulted into the litigation which has given rise to the present petition.

(3.) THE facts, on which the petitioner has based the contentions and prayed for the relief in the petition, are as follows;