(1.) Heard Mr. Vimal Purohit, learned advocate appearing for the petitioner; Ms. Krushita Dave, learned AGP appearing for the respondent no.1 - State and Mr. Kishan Dave, learned advocate appearing for the respondent nos.7 to 7.4.
(2.) By way of present petition, the petitioner- original plaintiff has prayed for the following reliefs:-
(3.) The petitioner is the original plaintiff in the Regular Civil Suit No.6 of 2012, which is preferred before the Court of Principal Senior Civil Judge, Civil Court, Amreli for permanent injunction and cancellation of registered sale-deed in favour of respondent nos.7.1 to 7.4, whereby, the learned Principal Senior Civil Judge, Amreli has partly allowed the Regular Civil Suit No.6 of 2012 vide order dtd. 26/11/2021.