SUKESHI VIJAYBHAI BHATT Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Heard learned advocate Mr. A.B.Munshi for the petitioners, learned Assistant Government Pleader Mr. Ishan Joshi for the respondent No.1- State, learned Senior Advocate Mr. Maulin Raval for Raval & Trivedi Associates and learned advocate Mr. Gaurang Waghela for learned advocate Mr. Chintan Gandhi for respondent No.2, learned advocate Mr. Chirayu Mehta for learned advocate Mr. Devang Vyas for respondent No.5, learned advocate Mr. Rituraj Meena for respondent No.6 through video conference.

(2.) By this petition under Article 226 of the Constitution of India, the petitioners have prayed for the following reliefs :

(3.) The petitioners and the family members are the owners of land bearing Final Plot No. 64/4 admeasuring 7289 sq. mtrs. alloted in T.P. Scheme Ahmedabad-24(Maninagar Extension-Varied) situated in Maninagar area of Ahmedabad city. According to the petitioners, the land in question is mutated in the name of the petitioners and the family members in the revenue record in village Form no. 7/12 of village Rajpur-Hirpur, Taluka Maninagar, District Ahmedabad.