BABUBHAI MAKANBHAI PATEL Vs. STATE OF GUJARAT

JUDGEMENT

(1.) This Appeal is at the instance of the original petitioners and is directed against the judgment and order passed by the learned single Judge of this Court dated 05/07/2016 in the Special Civil Application No.511 of 2016. By the said judgment and order the learned single Judge thought fit to reject the petition filed by the appellants herein. Being dissatisfied with the order passed by the learned single Judge the appellants - original petitioners are here before this Court with this Letters Patent Appeal.

(2.) It appears from the material on record that the dispute between the parties is one with regard to mutation of entries in the record of rights. The learned single Judge while rejecting the petition, has observed as under:

(3.) Mr. Viral K. Shah, the learned counsel appearing for the appellants makes a statement that since a long period of time the clients have taken back the papers from him. As on date, he has no further instructions in the matter. In such circumstances, we are relieving Mr. Shah of his obligation to appear in this Appeal on behalf of the appellants. The appellants have not taken any steps to engage another advocate.