LAGARABHAI MITHABHAI SHINOL Vs. BHANIBEN AMARBHAI HARIJAN

JUDGEMENT

(1.) At the outset, learned advocate Mr.Champaneri has invited attentions of this Court to the affidavit dtd. 19/2/2023 filed by one Devji s/o. Jedhabhai Parmar i.e. respondent No.3. He has categorically submitted that the opponent Nos.2 to 4 have nothing to do with the land in question being agricultural land of Revenue Survey No.655/4/29 and they were never in possession and they do not claim any right, title and interest in and over the agricultural land involved in the subject matter of Regular Civil Suit No.69 of 2000. Upon instructions, he has further submitted that the respondent Nos.2 to 4 have nothing to do with the land bearing Revenue Survey No.655/4/22 also and the ownership of the said land is in fact contested by the respondent No.1, who has passed away.

(2.) The contents of the affidavit more particularly, paragraph Nos.2, 3 and 4 are incorporated as under:

(3.) Thus, in view of the aforesaid statement, which is made in the affidavit more particularly, in paragraph No.3, the present contempt application is disposed of.