DAHYABHAI B.JADAV Vs. DHIRUBHAI VAJESING

JUDGEMENT

(1.) By this application under Article 227 of the Constitution of India, the applicant has prayed for the following reliefs:

(2.) The case of the applicant in his own words as pleaded in the application is as under:

(3.) Thus, it appears from the materials on record that the respondent No.5 namely, Jaymalbhai Jagdishbhai Amin purchased the land bearing survey No.1805/1 ad measuring 3 acres and 6 gunthas situated in the sim of the village Virochand Nagar, Taluka Sanand, District Ahmedabad. The respondents Nos. 1, 2, 3 and 4 were the original owners of the said land. The sale deed came to be executed dated 01.01.1986 by the original owners i.e. the respondent No.1 to 4 in favour of the respondent No.5. This transaction came to be declared as invalid for breach of Section 63 of the Bombay Tenancy and Agricultural Lands Act, 1948, (for short "the Act, 1948").