PRINCE MANSUKHBHAI HIRANI Vs. STATE OF GUJARAT

JUDGEMENT

(1.) By way of this petition under Article 226 of the Constitution of India, the petitioner has made the following prayers:

(2.) Facts in brief are as under.

(3.) The petitioners is the purchaser of the property being land bearing Survey Ward no.14, City Survey Number 465 and no.469 admeasuring 483-39 sq.mtrs including construction on area admeasuring 34-04 sq.mtrs situated at Bhilvaas, Rajkot.