MAHIDA CHHATRASING GULABSING Vs. MAHIDA AMARSANG MANSANG

JUDGEMENT

(1.) THE petitioner has preferred this petition under Art. 227 of the Constitution of India challenging the order dated 26-12-1995 at annexure 'a' passed by Deputy Collector in Case No. 85 of 1994 and order dated 30-10-1996 passed in Revision Application preferred by present petitioner.

(2.) MR. G. C. Ray, learned Advocate appears for the petitioner and Mr. J. S. Brahmbhatt, learned Advocate appears for respondent Nos. 1 and 2, and ms. Patel, A. G. P. for respondent Nos. 3 and 4.

(3.) IT is the case of the petitioner that by a registered sale-deed, the petitioner had purchased land bearing Survey No. 254/2 admeasuring 0 acre and 13 gunthas situate in the sim of Alarsa from respondent No. 1.