DILIPBHAI KHUSHALBHAI PATEL Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Since the issues raised in all the captioned petitions are interrelated, those were heard analogously for the purpose of admission.

(2.) The dispute pertains to the lands bearing old Revenue Survey Nos.21/1, 26 and 589/2 situated at Mouje Vesu, Taluka Choryasi, District Surat. The Revenue Survey No.21/1 was given a new Revenue Survey No.16/1 and ultimately it is now Final Plot No.29 admeasuring 3020 sq.meters. The Revenue Survey No.26 is now in the form of two Final Plot Nos.31 and 32. The Final Plot No.31 admeasures 2934 sq.meters and the Final Plot No.32 admeasures 4585 sq.meters. The Revenue Survey No.589/2 is now Final Plot No.47 admeasuring 1000 sq.meters.

(3.) For the period between 1955-56 and 2004-2005, the name of one Jashwantgiri Ishwargiri Gosai was running in the 7/12 abstract as an 'Administrator' of Shri Thakorji Temple Trust, Vesu, Taluka Choryasi. The said Trust was registered as a public trust in the year 1960 under the provisions of the Bombay Public Trusts Act.