STATE OF GUJARAT Vs. MIRABEN BABUJI VANZARA

JUDGEMENT

(1.) The present Letters Patent Appeal under Clause 15 of Letters Patent is directed against the order passed by the learned Single Judge dtd. 17/2/2022 in Special Civil Application No. 5333 of 2016.

(2.) In this Letters Patent Appeal, since delay has already been condoned, the appeal was requested to be taken up for hearing by both the learned advocates appearing for the respective parties and accordingly, the said request is considered and appeal is taken up for hearing today itself.

(3.) The brief background of facts is that land bearing Survey No. 22/1 and 22/2 of Village Aaglod, Taluka : Vijapur, District : Mehsana (land in question) are owned and occupied by writ applicants - respondents herein. Initially, the land in question was purchased by husband of writ applicant no. 1 and father of other writ applicants, under registered sale deed dtd. 1/6/1976 and entry with regard to the said registered sale has also been mutated in revenue records on 16/11/1979 being entry no. 3093.