BEBIBEN SANTUBHAI PATEL Vs. STATE OF GUJARAT

JUDGEMENT

(1.) This application under Sec. 482 of the Criminal Procedure Code is filed for following reliefs:-

(2.) This Court by order dtd. 27/11/2019 stayed the investigation into the offence.

(3.) The allegations in the FIR pertain to the land which is subject matter of dispute bearing old revenue survey No.166 (block No.273-A/1) admeasuring 10623 sq. mtr. (1 hectare, 6 aare, 23 sq. mtr.) situated at village Bamroli of City Sub-district & District Surat. The land was originally owned by Deviben, Wd/o. Somabhai Dahyabhai.