NATHABHAI JAYMALBHAI RABARI Vs. STATE OF GUJARAT

JUDGEMENT

(1.) The present petition is filed under Articles 14, 19, 21 and 226 of the Constitution of India as well as under the Bombay Land Revenue Code, 1879, praying as under:

(2.) Learned advocate Mr.Bharat Rao has filed Caveat on behalf of the private respondent Nos.3 and 4 and has also filed affidavit-in-reply. Rejoinder-affidavit has also been filed by the petitioner in this matter.

(3.) By way of this petition, the petitioner has challenged the order dated 01.12.2018 passed by the City Mamlatdar, Sabarmati in Case bearing number JAMIN/VASNA/ENCROACHMENT/ Registered Case number 10/2016 by which the City Mamlatdar, Sabarmati has directed to remove the encroachment made by the petitioner, regarding survey number 373 of village Vasana, Taluka: Sabarmati admeasuring 1965 sq.mtrs of land.