LAWS(GJH)-2018-9-141

RAMESHBHAI CHELSHANKER OZA Vs. JAGJIVAN KALIDAS

Decided On September 12, 2018
Rameshbhai Chelshanker Oza Appellant
V/S
Jagjivan Kalidas Respondents

JUDGEMENT

(1.) Both the petitions have been filed by the same petitioner Rameshbhai Chelshanker Oza, claiming to be the banakhat-holder of the subject land bearing Revenue Survey No.385/1 situated at Village Pal, District Surat. Hence, both the petitions were heard together with the consent of the learned Advocates for the parties and are being decided by this common judgment.

(2.) The petitioner has mainly prayed for the following reliefs in Special Civil Application No.538 of 2015:-

(3.) The petitioner has mainly prayed for the following reliefs in Special Civil Application No.16159 of 2017:-