HARUN ABDUL SATTAR MOR Vs. STATE OF GUJARAT

JUDGEMENT

(1.) RULE. Mr. N.J. Shah, learned Assistant Government appearing for respondent Nos.1,2,4 & 5 and Mr. H.S. Munshaw, learned counsel appearing for respondent No.3 waives service of rule on behalf of respective respondents. With the consent of learned counsel for the parties, though the matter is listed for admission, the same is taken up for final disposal today itself.

(2.) LEARNED counsel Mr. P.M. Lakhani appearing for the appellants submits that though the prayer in the Special Civil Application was with regard to hold that the appellants are the real owners and occupants of the land bearing Revenue Survey No.190 paiki of Rajkot city as per the record of right and as per the inquiry report submitted by the Additional Mamlatdar, Rajkot, the appellants shall make fresh representation to respondent Nos.3 & 5 with regard to the demand of the appellants.