JIVIBEN Vs. STATE OF GUJARAT

JUDGEMENT

(1.) This petition under Article 226 of the Constitution of India is filed with prayers as under:

(2.) Learned Advocate for the petitioners has drawn attention of this Court to the relevant Entries made initially in favour of the petitioners on the basis of heir-ship upon death of the original owner-Shankarbhai Budarbhai way back in the year 1967.

(3.) It is the case of the petitioners that subsequently on the basis of document, which according to the petitioners is non-existent one, the respondent No.6 since deceased had entered his name, as if by some relinquishment, the petitioners have given up their right in connection with their ancestral land. Such Entry was posted bearing No.2916 and was certified in the year 1969. Action of the petitioners challenging such Entry is of-course belated. However, in the case having such facts, learned Advocate for the petitioners submitted that delay will not come in their way.