AMITSINH HARVINDARSANG DHILLON Vs. STATE OF GUJARAT

JUDGEMENT

(1.) This Letters Patent Appeal under Clause-15 of the Letters Patent, is filed by the original petitioners in Special Civil Application No.22000 of 2017 aggrieved by the order of the learned single Judge, dated 19th December, 2017.

(2.) The aforesaid Special Civil Application No. 22000 of 2017 was filed with the prayers, which read as under:

(3.) The appellants herein, who claim to be the agriculturists, have purchased land admeasuring 0-97-13 Hectare-AreSq. Mtrs., bearing Survey No. 56 (Old Survey No.77) of village-Piplana, Taluka-Kotada-Sangani, District-Rajkot. They have purchased the aforesaid land by registered sale deed dated 13th December, 2006, registered at sr. no. 9301 from its original owner and possessor Bachubhai Jasabhai Koli.