RAMESHCHANDRA BHIKHABHAI PATEL Vs. PRANT OFFICER

JUDGEMENT

(1.) Heard learned advocate Mr.Jigar P. Raval for the petitioner, learned Assistant Government Pleader Mr.Nikunj Kanara for Respondent Nos.1 and 2, learned advocate Mr.Y.C.Vaghela for Respondent No.3 and learned advocate Mr.D.P.Kinariwala for Respondent Nos.4/1 to 4/3.

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

(3.) As far as private dispute between present petitioner and Respondent Nos.4.1 to 4.3 is concerned, at the outset, learned advocate Mr.Jigar Raval submitted that, in view of the suit filed before learned 9th Additional Senior Civil Judge, Gandhinagar in Regular Civil Suit No.83 of 2016 vide Exh.67 dtd.18/12/2012, which is decreed in favour of the present petitioner, there is a declaration in favour of the petitioner in respect of land bearing Survey No.198/1 and 199/2 and since that judgment has never been challenged, it has become final between the parties. The aforesaid facts could not be disputed by learned advocate Mr.Kinariwala appearing for Respondent Nos.4.1 to 4.3.