SOLANKI GHANSHYAMSINHJI CHHATRASINHJI Vs. SOLANKI SURENDRASINHJI CHHATRASINHJI

JUDGEMENT

(1.) Heard learned advocate Mr. Rajesh K. Shah for the petitioner, learned advocate Ms. Maulik J. Sheth for the respondent no.1 and learned Assistant Government Pleader Ms. Hetal Patel for the respondent State.

(2.) By this petition under Article 227 of the Constitution of India, the petitioner has prayed for the following reliefs:

(3.) Brief facts of the case are that property bearing Survey No.167 situated at Moje Nasvadi, Taluka Nasvadi, originally belonged to Thakoreshri Chhatrasinhji Mansinhji who is husband of Gulabkuverba and Vijaykunverba and father of the petitioner - Solanki Ghanshyamsinhji Chhatrasinhji, respondent no.1 - Solanki Surendrasinhji Chhatrasinhji and Priyamvadakumari.