NACHIKET PROPERTIES PRIVATE LTD Vs. L M SUD

JUDGEMENT

(1.) Special Civil Application No.6758/1997 has been preferred by Nachiket Cooperative Housing Society Limited, the applicant in Revision Application No.34/1995.

(2.) Special Civil Application No.6881/1997 has been preferred by Rajnath Infrastructure Private Limited (the successor-in-interest of Shree Kala Cooperative Housing Society Limited, the applicant in Revision Application No.35/1995).

(3.) These two petitions are preferred against the common judgment and order dated 29th July, 1997 made by the State Government [Additional Chief Secretary (Appeals), Revenue] in Revision Applications Nos.30/1995, 34/1995 and 35/1995. The subject matter of dispute are the revenue entries nos.6137 and 6143 made in respect of the lands situated at village Thaltej, Taluka Dascroi, District Ahmedabad. The respondents nos.4 and 5, namely, Moghiben and Sitaben are the widowed daughters-in-law of the deceased Gabhaji Ganaji, the original owner of the disputed lands. Since the death of the said Gabhaji Ganaji, his sons Galaji Gabhaji and Laxmanji Gabhaji claimed title over the disputed lands as the heirs of the said Gabhaji Ganaji. The respondents nos.6 and 7, namely, Chunnilal Bhikhabhai and Pravinkumar Chunnilal claimed title over the said lands under the Will executed by the said Gabhaji Ganaji.