SURENDRA ISHWARLAL TAMKHIDAS Vs. MINU DARABSHA @ DALI PATEL

JUDGEMENT

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

(2.) It appears from the materials on record that the dispute between the parties is with regard to a plot of land bearing revenue survey No.209, revised revenue survey No.111/3, situated at the Vesu Gam, District: Surat.

(3.) It also appears that the parties, as on date, are before two forums: (1) Civil Court and (2) Tenancy proceedings before the revenue authorities. Both the sides claim to have a right, title and interest over the land in question. The applicant herein is asserting his right over the property by virtue of a registered sale deed executed in his favour by the original owner dated 14th February 2002. Whereas the private respondents herein are asserting their rights on the basis of an agreement to sale purported to have been executed by the original owner way back in the year 1986.