SUSHILABEN SUNDARLAL JARIWALA Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Heard learned Senior Advocate Mr. B.S. Patel for learned advocate Mr. Hemant Makwana for the petitioner, learned advocate Mr. Dhirendra Mehta for respondent no.2, learned advocate Mr. Baiju Joshi for respondent nos. 3 and 6, learned advocate Mr. Harshadray A. Dave for respondent nos. 4, 4.1 to 4.3, 5, 5.1 to 5.3, learned Assistant Government Pleader Mr. Dhawan Jayswal for the respondent-State and learned advocate Mr. D.B. Rana in Civil Application No.2/2018.

(2.) By this petition under Article 226 of the Constitution of India, the petitioner has prayed for the following reliefs :

(3.) Learned Senior Advocate Mr. B.S. Patel submitted that after filing of the petition, the petitioner has preferred Regular Civil Suit No.130/2018 on 31/3/2018 wherein the petitioner has prayed for declaration and injunction with regard to the property which is the subject matter of this petition.