PATEL KANIYYALAL VITTHALDAS Vs. STATE OF GUJARAT

JUDGEMENT

(1.) By this writ application under Article 226 of the Constitution of India, the writ applicant has prayed for the following reliefs;

(2.) The case of the writ applicant, in his own words, as pleaded in the writ application, is as under;

(3.) The genesis of this litigation lies in a judgment and order passed by this Court dated 22nd February, 2016 in the Criminal Misc. Application No.17557 of 2015 and allied matters. In the judgment delivered by this Court, referred to above, the dispute pertained to the land bearing Block No.528 (old Survey No.287/1) divided into two parts being 528/A admeasuring 9713 square meters and 528/B admeasuring 8498 square meters, situated at Moje Ambli, Taluka: Ghatlodiya, District: Ahmedabad. The case in hand is with respect to the land bearing Survey No.528/A. In my judgment dated 22nd February, 2016, I have highlighted, in details, the modus operandi adopted by the accused persons and the large scale fraud alleged to have been committed.