VINODKUMAR PARSOTAM RABARA Vs. STATE OF GUJARAT

JUDGEMENT

(1.) By way of this petition, the petitioner has prayed for following reliefs:

(2.) Heard learned senior advocate Mr.Shalin Mehta with learned advocate Mr.Hemang Shah for the petitioner and learned Assistant Government Pleader Mr.Krutik Parikh for Respondent Nos.1, 2 and 3 - State Authorities.

(3.) Learned senior advocate Mr.Shalin Mehta states that agricultural land (old tenure) bearing Kata No.1493 survey / block no.326 / 1 admeasuring Hec.Are.Sq mtr 18- 76-00 situated at Village Goraj, Tal.Sanand, Dist.Ahmedabad was sold by Respondent Nos.4 to Respondent Nos.5 and 6 and the petitioner purchased the said land from Respondent Nos.5 and 6 on 5/8/2021 after payment of Rs.08,48,00,000.00. Copy of the sale-deed is at Annexure-H of the petition compilation.