NATHUBHAI BHURABHAI BHARVAD Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Issue Rule returnable forthwith. Mr. Soaham Joshi, learned APP waives service of notice of Rule on behalf of the respondent no.1-State.

(2.) By way of present application, the applicants herein have prayed for the following reliefs :-

(3.) It is the case of the applicants that the land bearing Survey No.187, ad-measuring Hr.Sq.2- 18.53 of Village Liya, Taluka Viramgam, District: Ahmedabad was originally in the name of the father of the respondent No.2. It is submitted that the land was purchased by Bhurabhai Kamabhai by registered sale deed on 21/11/1999, by registered sale deed No.1137 of 1999, and entry in the revenue record for the sale deed was mutated in revenue record by revenue entry No.1899 on 27/7/2006.