DALSUKHBHAI BACHUBHAI SATASIA Vs. STATE OF GUJARAT

JUDGEMENT

(1.) This civil appeal assails the impugned judgment dtd. 23/7/2014 passed by the High Court of Gujarat at Ahmedabad in LPA No.2024/2010 in Special Civil Application No.533/2009 wherein the appeal filed by the appellants herein was dismissed.

(2.) The facts of the case are that the land in question is admeasuring 9303 square metres and bearing Survey No. 339 of Town Planning Scheme No.4, Final Plot Nos.9A and 9B of Village Katargam, Surat, Gujarat (for short, "Survey 339"). According to the appellants, the said land belonged to one Nathubhai Ranchhodbhai, upon whose death in the year 1933, his heir Kuberbhai Nathubhai became its true owner and occupier.

(3.) We have heard learned counsel for the respective parties and perused the materials on record.