SAMIR JAGDIP VAGHELA Vs. STATE OF GUJARAT

JUDGEMENT

(1.) RULE. Learned Assistant Government Pleader waives service of rule on behalf of the respondent-state.

(2.) This two petitions under Article 226 of the Constitution of India are filed by mother and son, who were facing prosecution under Sec. - 125(3) of the Cr.P.C . and impugned notices to the respective petitioners were issued by the Mamlatdar, Gandhinagar and by the Office of the City Survey Superintendent, Vadodara respectively.

(3.) Notice by the Mamlatdar is dtd. 30/10/2021, whereas notice issued by the City Survey Superintendent, Vadodara is dtd. 6/10/2021. Both these notices are with regard to separate immovable property. However, root for issuance of Show Cause Notice is the same namely decision of the Court of Principal Judge, Family Court, Gandhinagar in Misc. Criminal Application No.237 of 2019 and allied matters, wherein below Exh-1, order came to be passed directing the Revenue Authorities to seize the properties mentioned in such order.