SHARDABEN LAKHMANBHAI CHAVDA Vs. MAMLATDAR

JUDGEMENT

(1.) WE have heard learned counsel Ms. Kruti M. Shah, appearing for appellant Nos. 1 to 5, Ms. Krina Calla learned AGP appearing for respondent Nos. 1,2, and 3 and Mr. Keyur A. Vyas, learned counsel appearing for the respondent Nos. 4 to 6. Though the respondent No. 7 has been served but he has chosen not to put his appearance.

(2.) THIS matter is listed for admission but, the counsel for the parties have given their consent that this matter may be decided finally at admission stage itself, therefore, we have taken up this Letters Patent Appeal for final disposal.

(3.) THE operative part of which reads as under :