RAJENDRABHAI BHAILALBHAI VASAVA Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Heard learned advocates appearing for the respective parties.

(2.) The present petition is filed praying for the following reliefs:-

(3.) Learned advocate Mr. Amrish Pandya appearing on behalf of the petitioner does not press for prayer 8(A) of the petition in respect of the declaration that the petitioner is the owner and occupier of the residential plot with a liberty to initiate the appropriate proceedings if the occasion so arises. Learned advocate for the petitioner further submits that the petitioner apprehends that they may be dispossessed without due process of law.