MANSUKHBHAI DEVKARANBHAI KAMRIYA Vs. STATE OF GUJARAT

JUDGEMENT

(1.) This petition under Article 226 of the Constitution of India is filed with prayers as under:

(2.) The petitioners before this Court are the claim to be legal heirs of original land owner namely Devkaran Kamriya, who was original owner of an agricultural land bearing Survey No.399 ad-measuring 2 acres and 22 gunthas of Village-Hadmatiya, Taluka-Tankara.

(3.) Learned Advocate for the petitioners submitted that though the petitioners had right, title and interest by way of heir-ship into the property of deceased-Devkaran Kamriya, only because the petitioners were children of second wife, the private respondent Nos.5 and 6 got their names mutated without disclosing to the Revenue Authorities about second wife and her children through Devkaran Kamriya.