MOHAMAD BADRUDDIN SIDDIQYI Vs. STATE OF GUJARAT

JUDGEMENT

(1.) By way of this petition, the petitioner has prayed for following reliefs:

(2.) 1 It is the case of the petitioner that petitioner is from the State of Uttar Pradesh and he was appointed as CMA (Chemist and Metallurgist Assistant) with the Western Railways in the year 1990 and was posted at Dahod in the year 1991. In the year 1999, by way of registered saledeed, he purchased the piece of land admeausring 222 sq mtr of City Survey No.7218 of Dahod from the accused nos.1 to 4. However, those accused nos.1 to 4 are not party to this petition.

(3.) Heard learned advocate Mr.Y.M.Thakkar for the petitioner.