MAHESHBHAI MANGAJI THAKOR Vs. STATE OF GUJARAT

JUDGEMENT

(1.) This petition under Article 226 of the Constitution of India is filed by the petitioners praying inte alia as under :-

(2.) It is a case where petitioner Nos.1, 2 and 3's predecessor-in-title Mangaji Thakor was occupying the land bearing Survey No.187 admeasuring 14 Gunthas, i.e., 1416 Sq. Mt. from the Shahe Alam Roza Trust who were the Inamdars holding the property and on coming into operation of the The Gujarat Devasthan Inams Abolition Act, 1969 the Petitioners predecessor continued the legal possession given to him for residence, self- employed business as dairy and for rearing cattle.

(3.) As against this, learned Advocate for the respondent- corporation submitted that the petition is filed bereft of relevant details and/or particulars showing petitioners, valid title along with the rights transfer flowing from the original owners, there are no records produced to show legal and valid permissions for the construction and usage over the land.