LIMBACHIYA RAJESHKUMAR MULJIBHAI Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Heard Mr. Chirag B. Aydi, learned advocate for Mr. Maulik M. Soni, learned advocate appearing for the petitioner and Mr. Jayneel Parikh, learned AGP appearing for the respondent - State.

(2.) By way of present petition invoking Article 226 of the Constitution of India, the petitioner herein seeks a direction qua the respondent No.1 to take necessary steps in connection with a written complaint dtd. 29/9/2023 filed by the petitioner herein under the provisions of the Gujarat Land Grabbing Act, 2020, which is placed on record at page 10 to the petition.

(3.) Mr. Chirag B. Aydi, learned advocate appearing for the petitioner submitted that there is one land which was earlier in the ownership of Upadhyay Manishkumar Vinodchandra and he is in possession of the very same land situated in survey No.393 paiki 1, Mauje : Nava, Tal. Himmatnagar, Plot No.1 admeasuring 941.63 sq. mtrs.(10,136 sq. ft.) The petitioner purchased the said land through the Power of Attorney holder, Muljibhai Ramabhai Limbachiya and Nayak Pragneshkumar Rameshbhai, by a registered sale deed dtd. 30/9/2021. It is submitted that the petitioner herein has filed a complaint under the Gujarat Land Grabbing Act, 2020, as referred to herein above, which is not decided.