GOPAL KANAIYALAL BHRHMBHATT Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Heard learned advocate Mr.K.M.Sheth for the petitioner and learned AGP Ms.Hetal Patel for the respondent no.1.

(2.) By this petition under Article 226 of the Constitution of India the petitioner has prayed for following reliefs:-

(3.) It is the case of the petitioner that his grandfather was owner and occupier of land situated at Village Bhalej, Taluka Umreth, District Anand, bearing Survey Block No.236, Khata No.23 admeasuring 3440 square meter and other lands bearing Khata no.225/1, 225/2, 226/1, 226/2, 228/3, 232, 233, 235, 250/2.