GANGDASBHAI HANSRAJBHAI PATEL Vs. STATE OF GUJARAT

JUDGEMENT

(1.) HEARD learned Advocate Ms.Megha Jani for the appellant, learned Senior Advocate Mr.B.B.Naik with learned Advocate Mr.Premal R.Joshi for opponent Nos.6 to 9 and learned Senior Advocate Mr.Shalin Mehta with learned Advocate Ms.Vidhi J.Bhatt for opponent No.5.

(2.) TAKING into consideration the controversy involved in the matter, it is deemed fit that the parties be directed to maintain status quo, qua the property in question, i.e. land bearing survey No.177/1 paiki, admeasuring 6 acres situated in the city of Jamnagar till the parties get their rights determined in the civil suit which is already filed.

(3.) THE opponents shall file an undertaking to this Court that until their rights are finally decided in Special Civil Suit No.54 of 2010, they will not be dealing with the property in any manner so as to encumber the property, i.e. land bearing survey No.177/1 paiki, admeasuring 6 acres situated in the city of Jamnagar. The undertaking to be filed within two weeks from today.