PATEL HARDIK RANCHHODBHAI Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Heard Shri Satish A. Pandya, learned counsel for the petitioner and Shri Chintan Dave, learned Assistant Government Pleader for the State respondents.

(2.) This petition under Article 226 of the Constitution framed as Public Interest Litigation, has been filed by one Patel Hardik Ranchhodbhai, the sole petitioner, who claims himself to be a businessman and interested in welfare of public and is also engaged in social activities of public related issues praying for the following reliefs:

(3.) The contents of the petition clearly indicate that with respect to the land being Survey Nos. 40/1, 40/2, 40/3 and 40/4, which were recorded in the name of private persons, with passage of time, certain entries were changed and instead of heirs of the original recorded owners, some other persons got their names entered fraudulently or by misrepresentation and also sale deeds have been executed by some of the parties for illegal gains, the petitioner has come up praying for quashing of such orders and for appropriate direction to the State for recovery of certain amounts, which according to the petitioner have fallen due towards the State from the private respondents. In our considered opinion, with respect to the land belonging to private party, it is for the affected party to agitate for his right rather than public spirited person coming forward claiming for protection of right of the private person with respect to his property.