MAHADEVBHAI NATUBHAI DESAI Vs. STATE OF GUJARAT

JUDGEMENT

(1.) By way of the present petition under Article 226 of the Constitution, the petitioner has sought for the following reliefs:

(2.) The brief facts giving rise to the present petition, in a nutshell, are as under:

(3.) The affidavit-in-reply has been filed on behalf of respondent No.6 and has supported the contention raised by the petitioner that he has accepted the factum of agreement to sale dtd. 7/12/1982 and sale deed dtd. 8/1/2002 executed by him in favour of the petitioners. He has stated that he has no objection if the petition is allowed.