LALIT JASUBHAI PATEL Vs. SPECIAL SECRETARY REVENUE DEPARTMENT

JUDGEMENT

(1.) By this application under Article 227 of the Constitution of India, the applicants call in question the legality and validity of two the orders:

(2.) The dispute pertains to land bearing survey Nos.2470, 2481, 2482, 2483 and 2484 respectively situated at the village: Dabhoda, District: Gandhinagar.

(3.) The controversy is in a very narrow compass. The applicants before me claim to be the true and lawful owners of the parcels of land referred to above. The case of the applicants is that they had purchased these parcels of land way back in the year 1942 from the original owner and are in possession since then.