AHMED ADAM MULLA Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Heard learned advocate Mr.K.K. Trivedi for the petitioners, learned Assistant Government Pleader Mr.Divyangna Jhala for respondent Nos.1, 2 and 4 whereas learned advocate Mr.Dhaval Nanavati for respondent No.3.

(2.) By filing the present petition under Article 226 of the Constitution, the petitioners have prayed the following relief.

(3.) The facts are that the petitioners are owners in possession of land bearing Survey No.9/B/Paiki, City Survey No.56/B/2/B of Village Rander, Taluka Choryasi, Surat which admeasures 70.23 sq. mtrs. The petitioner Nos.1, 2 and 4 and the father of petitioner No.3, who was then alive, purchased the said land along with the superstructure thereon by registered sale deed bearing No.10745 dated 23rd December, 1987 from its original owner one Manibhai Muljibhai Patel. The land was purchased with the permission of the District Collector and the original owner Manibhai had paid the amount of premium as per the order of the Collector. The names of the petitioners thereafter came to be entered in the property registered card on 18th January, 1988 as owners. It is the case of the petitioners that presently also, the property is in same status having ground plus one storied superstructure.