RASNIDHIBHAI MAFATBHAI PATEL Vs. STATE OF GUJARAT

JUDGEMENT

(1.) By this application under Article 227 of the Constitution of India, the applicants have prayed for the following reliefs:

(2.) The petitioner no.1 and the respondent no.5 are brothers. The dispute between the parties pertains to a land bearing Survey No.321/12 paiki 1, Survey Nos.1/A, 1/B, situated at mouje Paldi, Taluka-Waghodiya, District-Vadodara. The dispute between the parties is with respect to the mutation of the entries bearing Nos.1125; 1126; 1127; 1128, dated 28/12/2006.

(3.) I have heard Mr. R.S. Sanjanwala, the learned senior counsel appearing for Mr. Digant Popat, the learned counsel for the applicants and Mr. B.S. Patel, the learned counsel appearing with Mr. Chirag Patel, the learned counsel for the respondent No.5 and Ms. Nisha Thakore, the learned AGP appearing for the respondent-State of Gujarat.