DEVABHAI DHANABHAI BHARWAD Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Heard Mr.Prashant G. Desai, learned advocate appearing on behalf of the petitioners and Ms.D.S.Pandit, learned AGP appearing on behalf of the respondent Nos.1 & 2. Though RULE has been served on the respondent No.3, none appears for respondent No.3.

(2.) In this petition, initially this Court has issued notice and granted status quo by order dated 9th January, 1997. Thereafter, RULE has been issued by this Court on 5th February, 1997 and the ad-interim relief granted earlier is confirmed as the interim relief. Status quo, qua the possession and title of the land is ordered to be maintained by both the sides. On behalf of the respondent Nos.1 & 2, affidavit-in-reply dated 3rd November, 1999 has been filed, against which, rejoinder has been filed by the petitioner. Today, on behalf of the respondent No.2, additional affidavit has been filed which is taken on record and a copy thereof has been served to the other side by the petitioner.

(3.) The brief facts giving rise to the present petition are as under :-