HASMUKHBHAI BABUBHAI Vs. MANUBHAI BHURABHAI PATEL

JUDGEMENT

(1.) IN both the petitions, the petitioners have challenged consolidated order dated 31. 12. 2007 made in Revision Application Nos. TEN BA 937 of 1992 and TEN BA 938 of 1992.

(2.) THERE is a dispute in relation to land bearing Survey Nos. 734 and 736, block Nos. 1065 and 1055 situated at village Hirapur, Taluka Dascroi, District Ahmedabad. The dispute is as to ownership and nature of the land. However, in light of the view that the Court is inclined to adopt, it is not necessary to record the facts and respective contentions on facts in detail.

(3.) HEARD learned Advocate for the petitioners and learned Advocate for private respondents as well as learned Assistant Government Pleader for respondent authorities.