RASIKBHAI VAHERABHAI PATEL Vs. CHANDUBHAI VAHERABHAI PATEL

JUDGEMENT

(1.) The petitioner has filed present petition under Articles 226 and 227 of the Constitution of India with following prayers:

(2.) Brief facts leading to filing this petition, as could be culled out from the memo of petition, deserve to the set out as under:

(3.) It is the case of respondent no.2 that land bearing block No. 1481 (new) old block No. 1099 bearing survey No. 921/1 (hereinafter referred to as 'the suit land' for short) situated at Village: Shilaj, Ta.: Daskroi, Dist.: Ahmedabad was ancestral property. The father of respondent no. 2 Mr. Vaherabhai Govabhai Patel expired on 22.10.1978 leaving behind him four sons and two daughters and all the lands including suit land was inherited in aforesaid heirs. Thereafter daughters of Vaherabhai Patel relinquished their shares in the properties including the suit land.