PRATAPSINH VIRSING BARAD Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Heard learned counsel for the petitioners and perused the records.

(2.) The present petition has been filed by two persons joined as petitioners, who are occupying two different properties, two rooms in one premises owned by Respondent No. 2, who is the complainant herein. As per the statement made in the writ petition, the issue pertains to Plot No. 4, Ward No. 7, land bearing Survey No. 2030, Sheet No. 240 of Bhavnagar City, situated on Kalubha Road, Opp New Police Line, Bhavnagar.

(3.) It seems that on a complaint made by Respondent No. 2, the proceedings were undertaken by the Competent Committee under the Gujarat Land Grabbing (Prohibition) Act, 2020 and on the reports submitted by the Committee, the decision was taken by the Committee dtd. 20/2/2024 that the First Information Report is to be registered.