RAJESHBHAI RAVJIBHAI PATEL Vs. STATE OF GUJARAT

JUDGEMENT

(1.) RULE. Learned Assistant Government Pleader waives service of rule on behalf of the respondent-?state, learned Advocate, Mr. S.P. Majmudar waives service of rule on behalf of the respondent Nos. 7 and 8.

(2.) This petition under Article-?226 of the Constitution of India is filed with following prayers:

(3.) It is the case where the Mutation Entries on the basis of Power of Attorney and Sale-?deed in favour of the petitioners was canceled on the ground of the objections taken by the respondent Nos. 7 and 8.