PRAHLADBHAI KACHRABHAI PATEL Vs. STATE OF GUJARAT

JUDGEMENT

(1.) By preferring this writ application, the petitioner has inter alia prayed for the following reliefs :

(2.) Brief facts of the case are that the petitioner, his brothers viz., Govindbhai, Jayantibhai and Ambalal are the co-owners of a piece of land, bearing Block No. 130/1 [of original Survey No. 224/1] admeasuring 38 RA and 45 sq.m ie., 3845 sq.mtrs. Father of the petitioner named Kachrabhai was the original owner of the land and on his demise on 18th July 1977, names of the legal heirs of the deceased-Kachrabhai have been entered into the revenue record.

(3.) Heard learned counsel Shri M.B Gandhi for the petitioner, Shri Venugopal Patel for the respondent no. 1 and Shri Nikhilesh Shah for the respondent no. 2.