ZALA GAMBHIRSINH HAMJIBHAI Vs. KOLI GANUBHAI VIRABHAI

JUDGEMENT

(1.) ON 17/07/2009 notice for final disposal was issued making it returnable on 20/08/2009. Mamlatdar, Vankaner had been directed to ensure that original record of the proceedings is available for perusal by the Court considering the grievance ventilated by the petitioner. Rule. Learned Assistant Government Pleader is directed to waive service.

(2.) THE grievance ventilated by this petition is primarily against the conduct of proceedings by the Mamlatdar under the Mamlatdars' Courts Act, 1906. The grievance of the petitioner is specific to the effect that the proceedings were conducted by the Mamlatdar without issuing notice to the petitioner and despite the said fact having been agitated before the appellate authority the said authority has also failed to deal with the grievance of the petitioner.

(3.) TODAY learned Assistant Government Pleader states, under instructions and after verification of the original record, that the record does not reveal any issuance of notice to the petitioner before making of the impugned order dated 14/07/2008.