MODHVADIYA Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Heard Ms. Namrata J. Shah, learned advocate appearing for the writ applicant and Mr. Ishan Joshi, learned Assistant Government Pleader appearing for the respondent - State.

(2.) This writ application under Article 226 of the Constitution of India is filed by the writ applicants seeking appropriate direction upon respondent No.4 to give possession of the lease area for which they are entitled pursuant to the lease deed executed in their favour dtd. 19/5/2021 by respondent No.2 in favour of the writ applicants. The said lease deeds dtd. 19/5/2021 and communication dtd. 17/5/2021 is produced at Annexure - A of the present writ application.

(3.) It is submitted by Ms. Namrata Shah, learned advocate appearing for the writ applicant that the writ applicants have obtained the lease deed i.e., (i) The petitioner no.1 in respect of government Survey No.52/4/1 (New Survey No.3363) and bearing New Survey No.3363 admeasuring 1/0/0 hector situated at Balej Taluka/District Porbandar. (ii) The petitioner no.2 in respect of government Survey No.52/4/1 (New Survey No.3363) admeasuring 0/72/0 hector situated at Balej Taluka/District Porbandar. and (iii) the petitioner no.3 in respect of government Survey No.52/4/1 (New Survey No.3363) land bearing New Survey No.3363 admeasuring 1/0/0 hector situated at Balej Taluka/District Porbandar.