TRUPTIBEN NARENDRASINH PRATAPSINH BIHOLA Vs. COLLECTOR

JUDGEMENT

(1.) Learned advocates appearing for the respective parties have submitted that three civil suits being Regular Civil Suit Nos.129 of 2009, 195 of 2015 and 290 of 2019 are pending before the Civil Court, Gandhinagar between the parties and accordingly, the respective parties have raised their claims on the land in questions.

(2.) In the present writ petitions, the petitioners have assailed the impugned action of the respondent authorities questioning the entries mutated in the revenue records.

(3.) It is also pointed by the learned advocates for the respective parties that they have also filed the criminal complaints and the same are also pointed out before the Civil Court.