RIYAZ MAHMAD HUSSAIN MERCHANT Vs. BHAVNABEN RASIKLAL VANIYA

JUDGEMENT

(1.) Rule returnable forthwith. Learned advocate Mr.S.C.Sharma waives service of notice of Rule on behalf of respondent Nos.1, and 3 to 5 and 7. Though served, none appears for the respondent nos.2 and 6. With the consent of learned advocates of the respective parties, the matter is taken up for hearing.

(2.) Heard learned advocate Mr.Adil R. Mirza for the applicant and learned advocate Mr.S.C.Sharma for learned advocate Mr.Nirav C. Thakkar appearing for the respondent Nos.1, 3 to 5 and 7.

(3.) The present writ application is filed under Article 227 of the Constitution of India seeking the following relief:-