BHAVESH CHANDUBHAI THAKRAR Vs. MANSINHBHAI KISHABHAI CHAVDA

JUDGEMENT

(1.) RULE . Learned Advocate Shri Ashish Shah waives service of notice of Rule for the Opponent No.1 and Learned Advocate Shri Amar Mithani waives service of notice of Rule for the Opponent No.5.

(2.) PRESENT application is filed by the applicantsoriginal Respondent Nos.6 and 7 for vacating the interim relief granted by this Court vide order dated 10.03.2015 under Articles 226 and 227 of the Constitution of India on the grounds stated in the application, inter alia, that the petition suffers from vice of suppretio veri and suggesti falsi.

(3.) IT is also contended that the petitioner has not stated the facts and in fact the petitioner has no locus standi to prefer this petition under Article 226 of the Constitution of India. The details have been stated with regard to the nature or the tenure of the land, the description with regard to the zone like residential zone and the nature of construction permissible under the law.