HANSABEN Vs. STATE OF GUJARAT

JUDGEMENT

(1.) The present petition is filed for seeking following reliefs:

(2.) Brief facts as per the case of the petitioners in this petition are as such that the present petitioners are legal heirs and close relatives of deceased Khodaji Shivaji. The deceased was owning various agricultural land and other properties in his name and he passed away in the year 2009 after executing a registered Will in the year 2006 before the Sub-Registrar. Since the deceased - Khodaji was not having any issue out of his wedlock, he resided with the petitioner's family i.e. nephews until his last breath.

(3.) Heard learned advocate Mr. Kishan Chakwawala for the petitioners and Mr. Dhwana Jayswal, learned Additional Public Prosecutor (APP) for the respondent - State.