HIRABEN BABUBHAI PARDAVA Vs. STATE OF GUJARAT

JUDGEMENT

(1.) The present petition has been filed seeking the following prayer:-

(2.) Learned advocate Mr.Parikh has submitted that the subject property in question in the present petition is the property bearing 3 shops, 1 hall, Gamtal Survey No.512 and Survey No.512/1 paiki admeasuring 196.94 sq. mtrs situated at Moje Dhari, Dist. Amreli. It is submitted that the plot/land in question transferred in the name of the petitioner vide registered gift deed no.1186/2016 executed on dtd. 18/11/2016.

(3.) Learned advocate Mr.Parikh has submitted that as per the lease deed the lease was going to expire on 31/12/2021, hence the respondent no.3 will cease to be the tenant with effect from such date, however, he has not vacated the property and therefore, the petitioner had no option, but to take legal recourse. It is submitted that the petitioner on 16/3/2022, filed a complaint/application under the provisions of Gujarat land grabbing (prohibition) Act, 2020 and rules framed there under bearing no.Chi./JMN/R/LAND GRABBING/VASHI82355/2022.