MELABHAI KEVALDAS PRAJAPATI Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Heard the learned counsel for the petitioners.

(2.) Under the impugned order dated 1-6-1998 the learned trial Court, 4th Civil Judge (S.D.), Palanpur allowed the application of respondent No.2 and ordered him to be impleaded as defendant No.2 in regular civil suit No.110/98 filed by the plaintiffs-petitioners.

(3.) The plaintiffs-petitioners filed regular civil suit No.110/98 in the Court of Civil Judge (S.D.), Palanpur praying for permanent injunction that the respondent-State of Gujarat should not dispossess them from the suit land without following the due process as they have been cultivating the suit land as ganot for a very long time as reflected in the pahani patrak entries which are produced and have spend huge amount and made the suit land fertile and cultivable land.