MANJITSINGH JAGJIGATSINGH VASU Vs. COLLECTOR AHMEDABAD

JUDGEMENT

(1.) The present petition is filed under Articles 226 and 227 of the Constitution of India inter alia praying to issue any appropriate writ/direction in the nature of certiorari or mandamus or any other appropriate writ or direction and thereby quash and set aside the order dated 27.03.2015 passed by respondent no.3-Mamlatdar, Ghatlodia passed in RTS/Entry No.10761/C.No.8/2015 at Annexure-A and also pass an effective order/direction to cancel Entry No.9757 (with respect to Survey No.16/3), Entry No.9924, Entry No.10148 directing revenue authorities to clearly show the ownership and occupation of the petitioners qua land bearing Survey No.16/3 by ignoring the ambiguous observation of the Civil Court made in the judgment and decree dated 14.02.2011 in Regular Civil Suit No.162 of 1989 in tune with order dated 25.03.2013 passed in Special Civil Application No.17502 of 2012 and order dated 14.10.2014 passed in Letters Patent Appeal No.1013 of 2014 in the facts of the present case.

(2.) The brief facts of the present case are as under:

(3.) Heard Mr.Shital R. Patel, learned advocate for the petitioners, Mr.A.S. Timabalia, learned advocate for respondent no.9, learned Assistant Government Pleader for the respondent-State and Ms.Nirmala B. Thakore, learned advocate for respondent no.2.