Harsichandra Dinmanishankar ... vs Dharmeshkumar Dalpatbhai Patel
2021 Latest Caselaw 10823 Guj

    C/LPA/347/2021                                          ORDER DATED: 05/08/2021




          IN THE HIGH COURT OF GUJARAT AT AHMEDABAD

              R/LETTERS PATENT APPEAL NO. 347 of 2021
          In R/SPECIAL CIVIL APPLICATION NO. 20648 of 2017
                                With
             CIVIL APPLICATION (FOR STAY) NO. 1 of 2021
             In R/LETTERS PATENT APPEAL NO. 347 of 2021
==========================================================
                HARSICHANDRA DINMANISHANKAR JOSHI
                              Versus
                 DHARMESHKUMAR DALPATBHAI PATEL
==========================================================
Appearance:
MR SHARVIL MAJMUDAR for MR NISHIT P GANDHI(6946) for the
Appellant(s) No. 1
for the Respondent(s) No. 1,2,3,4,5,6,7,8,9
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 CORAM:HONOURABLE THE CHIEF JUSTICE MR. JUSTICE
       VIKRAM NATH
       and
       HONOURABLE MR. JUSTICE BIREN VAISHNAV

                                Date : 05/08/2021

                                    ORAL ORDER

(PER : HONOURABLE THE CHIEF JUSTICE MR. JUSTICE VIKRAM NATH)

We have heard Shri Sharvil Majmudar, learned counsel for Shri Nishit Gandhi, learned advocate for the appellant.

Learned Single Judge in paragraph 5 of the judgment has only directed the Mamlatdar to give effect to the order dated 01.10.2020 passed by the Collector whereby the order of the Deputy Collector dated 15.05.2017 was set aside and as a result the Entry No.17302 stood restored. The learned Single Judge has also directed the Mamlatdar to pass appropriate orders after giving opportunity of

C/LPA/347/2021 ORDER DATED: 05/08/2021

hearing to all concerned which would take care of the present appellant also.

We do not find any infirmity in the order of the learned Single Judge as it is based upon the record and the orders passed by various authorities under the Land Revenue Code.

The appeal lacks merit and accordingly stands dismissed. Consequently, connected Civil Application stands disposed of.

(VIKRAM NATH, CJ)

(BIREN VAISHNAV, J) P. SUBRAHMANYAM