RAPHAEL ANTON DABHI Vs. STATE OF GUJARAT

JUDGEMENT

(1.) This appeal is filed under Clause 15 of the Letters Patent against the order dated 18.09.2017 passed by the learned Single Judge in Special Civil Application No.4533 of 2016 by which the learned Single Judge has dismissed the petition.

(2.) Heard learned advocate Mr.Harsheel D. Shukla for the petitioner and learned Assistant Government Pleader Mr.K.M. Antani for the respondents.

(3.) Learned advocate for the appellant - original petitioner submitted that the petitioner was the owner of the land bearing Survey No.871 admeasuring 217.76 sq. meters situated in the city of Rajkot. It is stated that a Sale Deed came to be executed on 17.07.1999 in respect of the said land. Thereafter, for the very same property, on 03.11.1999, Release Deed was executed by the family members of the petitioner relinquishing their shares in the said property in favour of the petitioner. The dispute in the petition was with regard to the Deed of Relinquishment executed on 03.11.1999, which came to be registered at Serial No.3826 with the office of the Sub-Registrar.