PATEL LALLUBHAI BHOLABHAI Vs. STATE OF GUJARAT

JUDGEMENT

(1.) ADMIT. Mr. Bhargav Pandya, learned Assistant Government Pleader waives service of admission on behalf of the respondents. Considering the short issue involved in the First Appeal, the same is taken up for final hearing with the consent of learned advocates appearing for the respective parties.

(2.) By way of the present First Appeal, the appellant has challenged the judgment and order dated 30.12.2013 passed by learned 3rd Additional Senior Civil Judge, Himmatnagar in Land Reference Case No. 1147 of 2006.

(3.) The short facts arise from the record are as under:-