BABUBHAI KHUSHALBHAI CHRISTY Vs. NATHABHAI VIRABHAI

JUDGEMENT

(1.) Heard Mr. Shah, learned advocate for the petitioners and Mr. Mehta, learned AGP. Though served, no one is present for respondent No.1.1.

(2.) In present petition, the petitioner has prayed, inter alia, that:

(3.) The facts involved in the petition are narrated by the petitioner in paragraphs No.3 to 7 of the petition which read thus: