DEVCHAND SHANKERBHAI PATEL Vs. STATE OF GUJARAT

JUDGEMENT

(1.) This appeal has been filed by the original petitioner on being aggrieved by the oral order dated 30.07.2018 passed by the learned Single Judge dismissing the petition.

(2.) The facts in brief are as under:

(3.) Before the learned Single Judge, it was the case of the petitioner that land admeasuring 11000 square feet situated at Palanpur was alloted to the petitioner's grandfather by the erstwhile Ruler of Palanpur. The case of the petitioner was that despite the predecessors of the petitioner being in lawful possession, the land was alloted on 24.10.1994 in favour of the respondent no.3.