SHACHI PADMAKANT OZA 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 her own words, as pleaded in her writ-application is as under :

(3.) Thus, the case of the writ-applicant, prima facie, appears to be one of fraud alleged to have been played upon her by her own brother. According to the writ-applicant, the properties in question are ancestral and she has an undivided share in the ancestral properties. According to the writ-applicant, her brother produced an affidavit in the form of a release deed, and on the strength of such affidavit, the name of the brother came to be entered in the revenue records as the sole owner of the properties.