DINESHBHAI P AMIN Vs. STATE OF GUJARAT

JUDGEMENT

(1.) RULE . Mr. Maulik Nanavati, learned A.G.P. waives service of Rule for respondents No.1 to 4 and Mr. Hakim, learned advocate appears for respondents No.5/1 to 5/3 and waives notice of Rule. With the consent of the learned advocates for the parties, the matter is finally heard today.

(2.) THE petitioner has preferred the petition for challenging the order passed by the City Survey Superintendent and its confirmation by the Deputy Collector, Collector and the State Government in Revision Jurisdiction, whereby the decision of the Corporation dated 8.7.1997 for recording of the family settlement and the entry based on the same is set aside.

(3.) HEARD Mr.T.J.Patel, learned advocate for the petitioner, Mr. Maulik Nanavati, learned A.G.P. for the State authorities and Mr. Hakim, learned advocate for the private respondents.